Section 22 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
22. Penalties.
- If any person contravenes any of the provision of this Act or any rule or of order made thereunder, he shall be liable to imprisonment upto six months or to a fine not exceeding [rupees fifty thousand] or both and in the case of continuing contravention to a further fine not exceeding [five thousand] for each day during which the contravention continues.
