Section 37(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)Any person who contravenes any of the provisions of section 9 or section 10 or the rules or bye-laws made, thereunder shall, on conviction, be punished,--(a)for the first offence, with fine which may extend to five thousand rupees;(b)for a second and any subsequent offence of the same nature with imprisonment which may extend to one year, or with fine which may extend to ten thousand rupees or with both, and in case of continuing contravention, with a further fine up to rupees one thousand for every day subsequent to the date of second conviction or any subsequent conviction for which the contravention has continued;Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the fine for the first offence shall not be less than two hundred and fifty rupees and for the second or subsequent offence, shall not be less than five hundred rupees.
