Section 34(5) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(5)Whoever fails to pay any fee or other sum due to [the market committee, or the Board, as the case may be] [Substituted 'the market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] under the provisions of this Act or the rules or bye-laws made thereunder or evades the payment due towards remuneration to any weighman or palladar, or demands remuneration without authority of the seller or buyer for his employment or demands remuneration otherwise than in accordance with the provisions of the rules and bye-laws made under this Act shall, on conviction, be punishable with fine which may extend to five hundred rupees and in case of a continuing offence with a further fine which may extend to fifty rupees for every day during which such offence continues after the first conviction.
