(1)Any person who commits breach of any of the provisions of this Act or rule made thereunder or fails to comply with any directions under section 9 or obstructs the licensing authority or any person duly authorised by the licensing authority in the performance of his duties shall be liable on conviction to a fine which may extend to Rs. 1, 000/- and if the breach is a continuing one, to a further fine which may extend to Rs. 20/- for every day during which the breach or failure to comply is continued after detection.
