Section 43(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)Whoever contravenes the provisions of section 17, 18(1) or (2), 19, [20] [These figure were inserted by Maharashtra 59 of 1981, Section 14.], 21 or 47(1) shall, on conviction be punished with imprisonment for a term which may extend to six months, or with fine, or with both.
