- If the holder of a licence or permit granted under this Act, or any person in the employ of such holder or acting on his behalf-(a)fails without good and sufficient reason to produce such licence or permit on the demand of any Prohibition Officer or any other officer duly empowered to make such demand, or(b)does act in breach of any of the conditions of the licence or permit; such holder shall be punished in case (a) with fine which may extend to two hundred rupees, and in case (b) in addition to the cancellation or suspension of the licence or permit granted to him with fine which may extend to five hundred rupees.(2)Any person who commits any breach of any of the conditions of the licence or permit, whether he acts with or without the permission of the holder of such licence or permit, shall also be liable to the same punishment.
