Section 34A(2) in The Rajasthan Brewery Rules, 1972
(2)The Excise Commissioner may impose penalty of rupees ten per liter in case of short yield from minimum scale of yield of beer as specified in sub-rule (1) unless it is proved by the brewer that failure was not deliberate and due precautions were taken by him to maintain the specified scale of yield for beerProvided that if the Excise Commissioner is satisfied that failure of the brewer to achieve the minimum scale of yield for beer is due to circumstances, which are beyond its, control, the Excise Commissioner may waive whole or part of the penalty, so imposed.
