.-If any licensee or other person, not being the Board, fails without, reasonable excuse to comply with, or give effect to, any direction, order or requirement made under any of the following provisions, namely:-(a)section 4; or(b)section 55; or(c)clause (d) of sub-section (1) of section 57-A; or(d)section 57-B; or(e)section 58; or(f)sub-section (3) of section 75;he shall be punishable with fine which may extend to five hundred rupees and in the case of a continuing offence with a further fine which may extend to fifty rupees for each day after the first during which the offence continues.
