Section 46 in The Monopolies And Restrictive Trade Practices Act, 1969
46. Penalty for contravention of [* * *] section 27
.-If any person contravenes the provisions of [* * *] [The words " Section 22 or Section 23 or Section 24 or" omitted by Act 58 of 1991, Section 18 (w.r.e.f. 27.9.1991). ] section 27, he shall be punishable [with imprisonment for a term which may extend to five years, or] [ Inserted by Act 30 of 1984, Section 39 (w.e.f. 1.8.1984).] with fine which may extend to rupees one lakh, [or with both,] [Inserted by Act 30 of 1984, Section 39 (w.e.f. 1.8.1984). ] and where the offence is a continuing one, with a further fine which may extend to one thousand rupees for every day, after the first, during which such contravention continues.
