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Petroleum Act, 1934 23. Generally penalty for offences under this Act (1) Whoever- (a) in contravention of any of the provisions of Chapter I or of any of the rules made thereunder, imports, transports, stores, produces, refines or blends any petroleum, or (b) contravenes any rule made under section 4 or section 5, or 28[(c) being the holder of a license issued under section 4 or a person for the time being placed by the holder of such license in control or in charge of any place where petroleum is being imported or stored, or is under transport, contravenes any condition of such license or suffers any condition of such license to be contravened, or] (d) being for the time being in control or in charge of any place where petroleum is being imported, stored, produced, refined or blended or is under transport, refuses or neglects to show to any officer authorized section 13 any receptacle, plant or appliance used in such place in connection with petroleum, or in any way obstructs or fails to render reasonable assistance to such officer during an inspection, or (e) being for the time being in control or in charge of any place where petroleum is being imported, transported, stored, produced, refined or blended, refuses or neglect to show to any officer authorized under section 14 any petroleum in such place, or to give him such assistance as he may require for the inspection of such petroleum, or refuses to allow him to take samples of the petroleum, or (f) being required, under section 27, to give
information of an accident, fails to give such information as so required by
that section. (2) If any person, having been convicted of an offence punishable under sub-section (1), is again guilty of any offence punishable under that sub-section, he shall be punishable for every such subsequent offence 29[with simple imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both].    |
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