Section 48(2) in Jharkhand Agricultural Produce Markets Act, 2000
(2)If any person is convicted under this section and is again convicted under the Act, Rules or Bye-laws then he shall be punishable fProvided that in absence of adequate reason to the contrary to be recorded in the judgement of the court such imprisonment shall not be for a term of less than 3 months and a fine of Rs. 1,000.Explanation. - (1) If a person contravening any provision of the Act, Rules or Bye-laws made thereunder, is a company, every person incharge of, and responsible to the company or firm for conduct of the business of the company or the firm including the Director, Manager or Secretary of the Company or firm shall be guilty for the contravention and shall be liable to be proceeded against and punished accordingly.
