39. [ Penalty for misconduct by licensees, etc. [Substituted by M.P. Act No. 23 of 1979.]
- A holder of a licence, permit or pass granted under this Act or any person in the employ of such holder and acting on his behalf, who intentionally-(a)fails to produce such licence, permit or pass on the demand of any Excise Officer or of any other officer duly empowered to make such demand; or(b)save in a case provided for by Section 34, contravenes any rule made under Section 62; or(c)does any act in breach of any of the conditions of the licence, permit or pass not otherwise provided for in this Act, shall be punishable in case (a) with fine which may extend to four hundred rupees, and in case (b) or (c) with fine which may extend to [ten] thousand rupees.]
