Section 50 in The Dadra and Nagar Haveli Excise Regulation, 2012
50. Penalty for misconduct of licensee, etc. - Whoever, being the holder of a licence or permit granted or issued under this Regulation or being the employer of such holder and acting on his behalf,-
(a)fails to produce such licence or permit on demand by any Excise Officer or any other officer 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 otherwise than provided in this Regulation; or(c)fails to submit returns; or(d)fails to print maximum retail price on the label or tampers with it, shall be punished,--;-(i)in the case of an offence falling under clause (a), with fine which may extend to fifty thousand rupees;(ii)in the case of an offence falling under clauses (b) and (d), with imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to one lakh rupees;(iii)in the case of an offence falling under clause (c), with fine which may extend to one lakh rupees, and ten thousand rupees per day for subsequent delay.
