Section 23(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(2)Any person who contravenes the [provisions of sub-section (2) or sub-section (2-A) of section 16 shall be punishable with fine which shall not be less than rupees one thousand and which shall not exceed rupees two thousand and any person who contravenes the provisions of] [Substituted by Act No.25 of 1976.] subsection (3) or sub-section (4) of section 20, shall be punishable with fine which may extend to rupees two thousand.
