Section 6 in The Insecticides (Amendment) Act, 2000
6. Amendment of section 29.- In section 29 of the principal Act,-(a) in sub- section (1), for the portion beginning with the words" shall be punishable-" and ending with the words" three years, or with fine, or with both", the following shall be substituted, namely:-" shall be punishable-(i) for the first offence, with imprisonment for a term which may extend to two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or with both;
(ii)for the second and a subsequent offence, with imprisonment for a term which may extend to three years, or with fine which shall not be less than fifteen thousand rupees but which may extend to seventy- five thousand rupees, or with both";(b)in sub- section (2), for the words" which may extend to five hundred rupees", the words" which shall not be less than five hundred rupees but which may extend to five thousand rupees, or imprisonment substituted; for a term which may extend to six months, or with oth" shall be(c)in sub- section (3),-(i) in clause (i), for the words" six months, or with fine, or with both", the words" one year, or with fine which shall not be less than five thousand rupees but which may extend to twenty- five thousand rupees, or with both" shall be substituted;(ii)in clause (ii), for the words" one year, or with fine, or with both", the words" two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or with both" shall be substituted.
