(1)Without prejudice to the provision of the conditions of the C.S. 1 licence and save where provision is expressly made for any other penalty in these rules, the Excise Commissioner may impose upon C.S. 1 licensee a penalty not exceeding Rs. 50,000/- for any breach or contravention of any of these rules or the provisions of Madhya Pradesh Excise Act, 1915 or rules made thereunder or orders of the Excise Commissioner and may further impose in the case of continued contravention an additional penalty not exceeding Rs. 1,000.00 for every day during which the breach or contravention is continued.(2)In the event of failure to maintain the minimum stock of rectified spirit and bottled stock of liquor in the warehouse as prescribed in Rule 4 (4) (a) of these rules the [Collector] [Substituted by Notification No. (37) B-2-45-99-CTD-V, dated 1-7-2000, w.e.f. 1-7-2000.] may impose a penalty not exceeding Rs. 2/- per proof litre on the C.S. 1 licensee for the quantity found short of the minimum prescribed stock. This penalty shall be payable by the licensee irrespective of the fact whether any loss has actually been caused to the Government or not.(3)[Deleted] [Omitted by Notification No. (52) B-1-76-96-CTD-V, dated 17-12-1996.](4)In the event of failure to despatch the spirit requisitioned under Rule 5 (4) (d), the D-1 or C.S. 1 licensee shall be liable to such penalty not exceeding Rs. 2/- per proof litre impossible by the Excise Commissioner on the quantity of spirit thus short supplied.(5)The Excise Commissioner may suspend or cancel the licence under Section 31 of the Act and may also black list the licensee upon a breach or contravention of any of these rules or of the provisions of Act or of the rules made thereunder. The licensee shall be liable for any loss caused to Government as a result of such suspension or cancellation of the licence.
