67. [ [Power to impose fine] [Inserted by Finance Act, 2002 (Act 7 of 2002) w.e.f. 1-4-2002.].
- [(1) The Commissioner shall be competent to impose such fine as may be prescribed in the rules, on any person holding a licence or permit issued under this Act, for contravention of any rule made under this Act.Provided that no order imposing any fine under this section shall be made without giving the person an opportunity of being heard.] [Substituted by Act No. 3 of 2010, dated 5.10.2010.](2)The Commissioner may impose a fine of [Rs. 3,00,000 (Rupees three lakhs)] [Substituted 'Rs. 25,000 (Rupees Twenty five thousand only)' by Act No. 7 of 2014, dated 13.2.2014.] each on any person or persons holding a licence or permit under this Act for the violation by way of reconstitution, alteration or modification without the permission of the Commissioner of any deed on the strength of which any licence is granted.](3)[ Where a partnership fmn or a company having a hotel (restaurant) holding a licence under this Act has, without the previous permission of the Commissioner, re-constituted, altered or modified any deed constituting such partnership or Board of Directors of the company, on the strength of which such licence is granted, the Commissioner may, on payment of the fine imposed under sub-section (2) and on an application from such licensee and subject to the other provisions of this Act and the rules made thereunder, regularise such re-constitution, alteration or modification after accepting such fee as may be prescribed by rules.] [Inserted by Act No. 7 of 2014, dated 13.2.2014.]
