Whoever, being the holder of a licence, permit, pass or authorization granted under this Act or a person in the employ of such holder or acting with his express or implied permission on his behalf—(a)fails to produce licence, permit, pass or authorization on demand by a Prohibition Officer or any other officer duly empowered if such licence, permit, pass or authorization is in his possession or control, or(b)wilfully does or omits to do anything in contravention of any rule, regulation or order made under this Act, orshall, on conviction, be punished for each offence with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.
