127. Fine in case of breach of conditions of licence, etc.
- In case of any breach of these rules or of the conditions of the licence, or in case of any attempt by altering the capacities of receptacles or otherwise to deceive the officer-in-charge in gauging or proving, either by the contractor, or by any person in his employment, it shall be competent to the Excise Commissioner to impose upon him in lieu of cancellation of the licence, a fine not exceeding Rs. 50 for every such breach of the rules or condition, or subject to the control of the Provincial Government, to impose a fine not exceeding Rs. 1,000 or to cancel the licence or/and declare the money, if any, deposited with the Government forfeited. It shall be lawful for the District Collector to deduct the licensee as security for the due performance of the conditions of the licence, and for this purpose the District Collector may sell any or all of the property hypothecated.
