Section 27B(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898 relating to search and seizure shall, so far as may be, apply to searches and seizures made under this section.] [Inserted by Section 16 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.][28. Penalty for contravention of certain provisions. - (1) Whoever contravenes the provisions of section 4 shall, on conviction, be punished with simple imprisonment for a term which may extend to three months and with One which may extend to two thousand rupees and in case of a continuing contravention, with a further fine which may extend to five hundred rupees for every day during which the contravention is continued after the first conviction.
