Section 48 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
48. Cancellation of License
- Any act or omission that causes or violates any of the provisions of these rules may lead to cancellation of the license and shall also make the concerned person liable as per the provisions of the Excise Act, 1915 and the rules and notifications made there under including these rules. Provided that where specific penalty has not been provided, the Excise Commissioner shall be the appropriate authority to order the same. And provided further that the Excise Commissioner may order that instead of cancellation of license the same shall be kept under suspension/abeyance for a limited term as a penalty for any proven violation of the rules.
