Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in M.P. Beer and Wine Rules

(1)Excise Commissioner may impose a penalty not exceeding Rs. 50,000 for contravention of any condition of licence granted under these rules or order issued by him and may further impose in the case of continued contravention an additional penalty not exceeding Rs. 1,000 per day during the period such contravention continues.