Section 14 in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
14. Penalties.
- If any person -(a)contravenes any of the provisions of this Act, or contravenes the provisions of any rule made thereunder the contravention of which is made punishable under this section, or(b)obstructs any officer or person in the exercise of any powers conferred or in the performance of any duty imposed on him by or under this Act;he shall on conviction, be punished with [imprisonment which may extend to six months or with fine which may extend to five thousand rupees or with both.] [These words were substituted for the words 'fine which may extend to one thousand rupees', by Maharashtra 18 of 1995, Section 10.]
