65. Penalty for certain acts by license or his servant.
- Whoever being the holder of a license, permit or pass granted under this Act or being in the employ of such holder or acting on his behalf:-(a)fails wilfully to produce such license, permit or pass on the demand of any excise officer or of any other officer duly empowered to make such demand; or(b)in any case not provided for in Section 61 wilfully contravenes any rule made under Section 58 or Section 59; or(c)wilfully does or omits to do anything in breach of any of the conditions of the license, permit or pass not otherwise provided for in this Act:shall be punishable [in case (a) with fine which may extend to two hundred rupees, and in case (b) or case (c) with fine which may extend to five hundred rupees] [Substituted for the words 'in case (a) with fine which may extend to two hundred rupees, and in case (b) or case (c) with fine which may extend to five hundred rupees' by Haryana Act No. 4 of 2001.].
