(1)Whoever, being the holder of a licence or permit granted under this Act, or being in the employ of such holder and acting on his behalf,-(a)fails to produce such licence or permit on the demand of any Excise Officer or of any other person duly empowered to make such demand; or(b)wilfully does or omits to do, anything in breach of any of the conditions of his licence, or permit, not otherwise provided for in this Act; or(c)save in a case provided for by section 31 wilfully contravenes any rule made under section 70; or(d)permits drunkenness, disorderly conduct or gaming in any place wherein any intoxicant is sold or manufactured ; or(e)permits or suffers persons whom he knows or has reason to believe to have been convicted of any non-bailable offence, or who are reputed prostitutes or habitual offenders, to resort to, or assemble or remain in or on the premises where any excisable article is sold or manufactured; or(f)sells any intoxicant to a person who is drunk ; or(g)sell or gives any intoxicant to any child apparently under eighteen years of age or permits or suffers such child to remain in or on the premises where any excisable article is sold, or manufactured;or(h)in contravention of section 19 employs or permits to be employed on any part of his licensed premises referred to in that section any child or woman;shall, on conviction, be punished [with rigorous imprisonment for a term which shall not be less than one month but which may extend to one year and with fine which shall not be less than five thousand rupees but which may extend to fifty thousand rupees.] [Amended vide EOG No.16 dated 25-04-1989.]
