Section 17 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
17. Penalty.
- In the event of any breach of any of the provisions of these rules or any of the terms or conditions of a license granted under these rules, the license shall be liable to be cancelled or suspended under section 34 of the Act without prejudice to any other penalty to which the licensee may be liable under the said Act or under any other law for the time being in force. [The cash Security shall also be liable to forfeiture in whole or part for the breach of any of the provision of these rules or any of the terms or conditions of licence granted under these rules.] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71]Form A.N.I.[See Rule 3]Form of ApplicationTo[The District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71]........................................Sir,
