Section 15A(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)Such removal shall be without prejudice to any punishment to which the person so prevented may be liable under this Act and rules or bye-laws made thereunder.] [Inserted by section 6 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.]
