Section 64A(2) in The United Provinces Excise Act, 1910
(2)Whoever, being the holder of a licence for the sale or manufacture of any intoxicant under this Act, or a person in the employ of such holder sells or keeps or exposes for sale, as foreign liquor, liquor which he knows or has reason to believe to be country liquor, shall be punished with imprisonment for a term which may extend to three years and with fine which may extend to [five thousand rupees] [Substituted 'two thousand rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.]:Provided that the punishment shall not be less than-(i)imprisonment for three months and fine of [two thousand rupees] [Substituted 'two hundred rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.] for the first offence, and(ii)imprisonment for six months and fine of [five thousand rupees] [Substituted 'five hundred rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.] for each of the second and subsequent offences.]
