54A. Penalty for contravention of sections 85 and 86 and conditions of license, etc.
- If any holder of a license, permit or pass granted under this Act, or any person in his employ and acting on his behalf,-(a)in any case not provided for in sections 46 [, 46A and 46AA] [Substituted by section 13(1) of the Bengal Excise (Amendment) Act. 2012 (West Bengal Act No. 16 of 2012) for the word, figures and letter and 46A] wilfully contravenes any rule made under section 85 or section 86, or(b)wilfully does any act, in breach of any of the conditions of the license, permit or pass, for which a penalty is not prescribed elsewhere in this Act, shall be liable to fine which may extend to [[ten thousand] [Substituted by section 10 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) for the words ten thousand rupeeSection] rupees].]
