Section 43 in The Himachal Pradesh Excise Act, 2011
43. Penalty for certain acts by licensee or his servant.
- Whoever, being the holder of a licence, permit or pass granted under this Act or being in the employ of such holder or acting on his behalf -(a)allows disorderly conduct or gaming or prostitution on , the licenced premises; or(b)fails wilfully to produce such license, perm it or pass on demand of any Excise Officers; or(c)in any case not provided for in section 39, wilfully contravenes any rules made under sections 80 or 81; or(d)wilfully does or omits to do anything in breach of any of the conditions of the license, permit or pass not otherwise provided for in this Act; or(e)reduces the strength of any liquor below the prescribed limit;shall be punishable with fine which may extend to fifty thousand rupees but shall not be less than five thousand rupees.
