Section 48 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
48. Without prejudice to the provisions of the conditions of this licence and save where provision is expressly made for any other penalty in these conditions the Excise Commissioner may impose a penalty not exceeding Rs. 1000 for any breach or contravention of any of these conditions or of the provisions of the Madhya Pradesh Excise Act, 1915, or of the Madhya Pradesh Prohibition Act, 1938, or of rules made thereunder and may further impose in the case of continuing breach an additional penalty not exceeding Rs. 100 for every day during which the breach of contravention is continued.
