Section 15(a) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(a)[ he shall he punishable with imprisonment for a term which shall not be less than three months but may extend upto one year and with [fine which shall not be less than five thousand rupees and may extend to fifty thousand rupees,] [Substituted by M.P. Act No. 7 of 1989 (w.e.f. 31-12-1988).] unless the Court for the reasons to be recorded is satisfied that any lesser sentence would meet the ends of justice.]
