Section 52 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
52. Penalty for offences.
- If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act or the rules or of any order made or direction given thereunder or the terms and condition of any licence, he shall be punishable with imprisonment which may extend to two years or with fine which may extend to ten thousand rupees or with both and in the case of a continuing contravention, with an additional fine which any extend to five thousand rupees for every day during which such contravention continues after conviction for the first contravention: Provided that where the offender has been acting on behalf of the occupier of the factory or the manager such occupier or manager, as the case may be, shall be similarly liable in addition or alternatively to the actual offender unless the proves that he had used all the due diligence to enforce the observance of this Act or the rules or of the order made or direction given thereunder or the terms and conditions of any licence and that the offence was committed without his knowledge or consent.
