533. Fine in case of breaches of conditions of licence etc.
- (A) In case of any breach of these rules or of the conditions of the licence or in case of any attempt, by altering the capacities of receptacles or otherwise, to deceive the officer-in-charge in gauging to proving either by the distiller or by any person in his employment, it shall be competent for the Excise Commissioner to impose upon him, in lieu of cancellation of the license a fine under section 76 of the Act and subject to the control of the State Government, to declare the money, if any deposited with the said Government forfeited, and to cancel the licence.(B)If the fine imposed as aforesaid be not paid within a date to be specified by the Excise Commissioner or the collector, it shall be lawful for him to deduct from the sum deposited with the later by the licencee as security for the performance of the conditions of the licence, and for this purpose the Excise Commissioner or the Collector, as the case may be , may sell all or any of the property hypothecated.
