Section 2 in The Meghalaya Excise (Amendment) Act, 1995
2. Amendment of Section 58 of Act 1 of 1910.
- In Section 58 of the Meghalaya Excise Act (Assam Act 1 of 1910 as adapted by Meghalaya) (hereinafter referred to as the Principal Act), for the words "shall be punished in case of (a) with fine which may extend to fifty rupees, and in case (b) with fine which may extend to five hundred rupees" occurring at the end, the following shall be substituted, namely:-"shall, for offences referred to in clause (a), be punishable with, in the case of-(i)an out-still licensee or vendor of country spirit, with a fine which shall not be less than Rs. 500.00 but which may extend upto Rs. 1,000.00 ;(ii)a retailer of IMFL or denatured or rectified spirit, with a fine which shall not be less than Rs. 1,000.00 but which may extend upto Rs. 2,500.00 ;(iii)a wholesale licensee or bonded warehouse licensee of IMFL, with a fine which shall not be less than Rs. 1,500.00 but which may extend upto Rs. 5,000.00 ; and"for offences referred to in clause (b), be punishable with, in the case of-(i)an out-still licensee, with a fine which shall not be less than Rs. 1,000.00 but which may extend upto Rs. 5,000.00 ;(ii)a vendor of country spirit, with a fine which shall not be less than Rs. 2,000.00 but which may extend upto Rs. 10,000.00 ;(in)a retailer of IMFL or denatured or rectified spirit, with a fine which shall not be less than Rs. 4,000.00 but which may extend upto Rs. 25,000.00 ;(iv)a wholesale licensee or a bonded warehouse licencee of IMFL, with a fine which shall not be less than Rs. 5,000.00 but which may extend upto Rs. 50.000.00."
