(e)is guilty of cowardice, he shall be liable to imprisonment for a term which may extend to [one year] [Substituted by section 41(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words three monthSection], or to fine which may extend to [Two thousand] [Substituted by section 41(2), ibid for the words five hundred.] rupees, or to both.
