8. Forfeiture of and deduction from the security deposit.
- In the event of any breach of the Excise laws for the time being in force being proved against the brewer of any person in his employ or acting on his behalf, the Excise Commissioner may forfeit the whole or part of the security deposit and may also cancel the brewery licence. The Excise Commissioner may also direct deduction therefrom all sums which may become due to the State Government by way of duty, licence fee, penalty of fine.
