31. Penalty for certain Acts or omissions by holders of licence.
- Whoever, being the holder of a licence or permit granted under this Act or being in the employ of such holder and acting on his behalf,-(a)fails to produce such licence or permit on demand by any Excise Officer or any other officer empowered to make such demand; or(b)wilfully does or omits to do anything in breach of any of the conditions of his licence or permit not otherwise provided for in this Act; or(c)wilfully contravenes any rule made under section 22 of this Act; or(d)permits drunkenness, disorderly conduct, riot or gambling in any place in which any liquor is sold or manufactured; or(e)permits persons of notoriously bad character to meet or remain in any such place, shall, on conviction before a Magistrate, be punished for each such offence with fine which may extend to [ten thousand rupees or with imprisonment which may extend to six months] [Substituted by the Amendment Act 18 of 1976 and 20 of 2001.] or with both.
