- Whoever, being the holder of a licence, permit, pass or authorization granted under this Act or a person in the employ of such holder or acting with his express or implied permission on his behalf-(a)fails to produce licence, permit, pass or authorization on demand by a Prohibition Officer or any other officer duly empowered if such licence, permit, pass or authorization is in his possession or control, or(b)wilfully does or omits to do anything in contravention of any rule, regulation or order made under this Act, or[***] [Clause (c) was deleted, by Bombay 22 of 1960, Section 61(a).]shall, on conviction, be punished for each offence with imprisonment for a term which may extend to [six] [This word was substituted for the word 'three' by Bombay 22 of 1960, Section 61 (b).] months or with fine which may extend to [five hundred] [These words were substituted for the words 'two hundred', by Bombay 22 of 1960, Section 61 (b).] rupees or with both.
