(1)Whoever, being the holder of a licence or permit granted under this Act, or being in the employ of such holder and acting on his behalf,-(a)fails to produce such licence or permit on the demand of any Excise Officer or of any other person duly empowered to make such demand; or(b)willfully does or omits to do, anything in breach of any of the conditions of his licence, or permit, not otherwise provided for in this Act; or(c)save in a case provided for by section 32 wilfully contravenes any rule made under section 71; or(d)permits drunkenness, disorderly conduct or gaming in any place wherein any intoxicant is sold or manufactured; or(e)permits or suffers persons whom he knows or has reason to believe to have been convicted of any non-bailable offence, or who are reputed prostitutes or habitual offenders, to resort to, or assemble or remain in or on the premises where any excisable article is sold or manufactured; or(f)sells any intoxicant to a person who is drunk; or(g)sells or gives any intoxicant to any child apparently under eighteen years of age or permits or suffers such child or remain in or on the premises where any excisable article is sold, or manufactured; or(h)in contravention of section 20 employs or permits to be employed on any part of his licenced premises referred to in that section any child or women,shall, on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to five hundred rupees, or with both.(2)Where any holder of a licence or permit under this Act or any person in his employ or acting on his behalf is charged with permitting drunkenness on the premises of such holder, and it is proved that any person was drunk on such premises, it shall lie on the person charged to prove that the holder of the licence and the persons employed by him took all reasonable steps for preventing drunkenness on such premises.
