Section 48(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)Any person who contravenes any provision of the Act or any rule or bye-laws or order issued thereunder shall be punishable with imprisonment for a term which may extend to one year and with a fine which may extend to Rs. 1,000 or both:Provided that in absence of adequate reason to the contrary to be recorded in the judgement of the Court such imprisonment shall not be for a term of less than one month and a fine not less than a sum of Rs. 500.
