Section 39 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
39. Penalty for contravening the provision of the Regulation.
- If a person other than a member of the Scheduled tribe resident in the District carries a trade in cotton, jute or ginger without being in possession of a licence in contravention of any provision of this Regulation or Rules framed there under such person shall be liable to prosecution and on conviction shall be liable to a fine not exceeding Rs. 1,000 for any offence. The cotton, jute or ginger as the case may be found in possession of such person shall be seized and the commodities so seized shall be disposed of as ordered by the court: Provided that the offender may compound the case on payment of compensation not exceeding Rs. 500 as may be fixed by the Managing Committee. The amount so realised shall be credited to the District Fund.
