Section 5 in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
5. Penalties.
If any person contravenes any of the provisions of this Act or of any rules made thereunder, or the terms and conditions of any licence granted under such rules, he shall, for every such offence, be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.
