58. Penalty for certain acts by licensee or his servants
- Whoever being the holder of a licence permit or pass granted under this Act, or being in the employ of such holder and acting on his behalf (a)falls to produce such licence, permit or pass on the demand of any Excise Officer or any other officer duly empowered to make such demand; or(b)in any case not provided for in Section 54 wilfully contravenes any rule made under Section 41 or Section 42; or(c)wilfully does or omits to do anything in breach of any of the conditions of the licence, permit or pass not otherwise provided for in this Act;shall be punished for each such offence with fine [of five thousand rupees.] [Substituted by Act No.6 of 2007 ( w.e.f. 6.6.2007)]
