Section 25 in Punjab Excise Bonded Warehouse Rules, 1957
25.
If the licensee infringes or abets the infringement of any of the conditions of his license, the[Financial Commissioner] [Legislative Supplement Part III dated 30.3.71.] may revoke and determine the licence and forfeit to Government the whole or any part of the security deposit:Provided that if the infringement is of a minor nature, the license may be restored and the order forfeiting the security may be set aside on payment of a sum not exceeding Rs. 500.
