Section 34(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)Whoever in contravention of the provisions of section 33 [recovers any trade allowance, fee or charge] [Substituted for "makes or recovers any trade allowance," by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 25(e)] shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both [and in case of a continuing offence with a further fine which may extend to fifty rupees for every day during which such offence continues after the first conviction] [Inserted by ibid, section 25(b).].
