Section 57 in The Bihar and Orissa Excise Act, 1915
57. Penalty for certain acts by licensee or his servant.
- if any holder of a licence, permit or pass granted under this Act, or any person in his employ and acting on his behalf(a)fails to produce such licence, permit or pass on the demand of any officer empowered by the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] by notification, to make such demand; or(b)in any case not provided for in Section 47, wilfully contravenes any Rule made under Section 89 or Section 90; or(c)wilfully does any act, in breach of any of the conditions of the licence, permit or pass, for which a penalty is not prescribed elsewhere in this Act.he shall be liable, in case (a), to fine which may extend to [twenty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], and in case (b) or case (c) to fine which may extend to [fifty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).].
