65. Penalty for certain acts by license or his servant.
- Whoever being the holder of a license, permit or pass granted under this Act or being in the employ of such holder or acting on his behalf:(a)fails wilfully to produce such license, permit or pass on the demand of any excise officer or of any other officer duly empowered to make such demand; or(b)in any case not provided for in Section 61 wilfully contravenes any rule made under Section 58 or Section 59; or(c)wilfully does or omits to do anything in breach of any of the conditions of the license, permit or pass not otherwise provided for in this Act:[shall be punishable with a fine which may extend to to five thousand rupees.] [Substituted vide Punjab Act No. 20 of 1998.]
