Whoever, in contravention of the provisions of this Act, rule or regulation or order or condition of any licence, permit or pass granted under this Act,—(a)neglects to supply himself with measures and weights for measuring and weighing any intoxicant or hemp or with instruments for testing the strength of liquor or keep the same in good condition, or(b)refuses to measure, weigh, or test any intoxicant or hemp in his possession or to have it weighed measured or tested ,shall, on conviction, be punished for every such offence with fine which may extend to two thousand rupees .
