Section 36(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)Notwithstanding anything, contained in forgoing sub-section, any person who wilfully evades payment of any fee or sum due to the Committee under the provisions of this Act, the rules, regulations or bye-laws made thereunder shall, in addition to the payment of fee or sum due, be liable to imposition of penalty, which shall not be less than twenty-five per cent and not more than fifty per cent of the amount of the fee or sum due, as the case may be, for the first two evasions.
