Section 31(1) in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
(1)Whoever,-(i)manufactures, sells, stocks or exhibits for sale or distributes any Bio-fertilizer deemed to be non-standard under section 2 (10); or(ii)manufactures, sells, stocks or exhibits for sale or distributes a Bio-fertilizer without a Certificate of Registration; or(iii)manufactures, sells or distributes a Bio-fertilizer in contravention of section 12; or(iv)obstructs a Bio-fertilizer Inspector in the exercise of his powers or discharge of his duties under this Act, shall be punishable,-(a)for the first offence, with imprisonment for a term which may extend to one year or with fine which may extend to rupees fifty thousand or with both;(b)for the second and subsequent offence with imprisonment for a term which may extend to two years or with fine which may extend to rupees one lakh, or with both.
