Section 38 in The Assam Bonded Warehouse Rules, 1965
38. Imposition of fines in case of breach of conditions of licence or rules, forfeiture of deposit and cancellation of licence.
- In case of any breach of these rules or of the conditions of the licence, or in case of any attempt by altering the capacities of receptacles or otherwise to deceive the officer-in-charge in gauging or proving, either by the licensee or by any person in his employment, it shall be competent for the Excise Commissioner to impose upon him, in lieu of cancellation of the licence, a fine not exceeding Rs. 100 for every such breach of the rules or conditions, or subject to the control of h4e State Government, to impose a fine not exceeding Rs. 2,000 or to cancel the licence or/and declare the money, if any, deposited with the Government forfeited. It shall be lawful for the Collector to deduct the amount of fines imposed under this rule from the sum deposited by the licensee as security for the due performance of the conditions of the licence, and for this purpose, the Collector may sell any or all of the property hypothecated.
