Section 8(1) in The Madhya Pradesh Distillery Rules, 1995
(1)Without prejudice to the provisions of the Act, conditions of the licence and save where provision is expressly made for any other penalty in these rules, the Excise Commissioner may impose a penalty not exceeding Rs. 50,000/- for any breach or contravention of any of these rules or of the provisions of Madhya Pradesh Excise Act, 1915 or rules made thereunder or orders of the Excise Commissioner and may further impose in the case of such continued contravention an additional penalty not exceeding Rs. 1,000/- for every day during which the breach or contravention is continued.
