Section 13 in Rice-Milling Industry (Regulation) Act, 1958
13. [ Penalties. [Substituted by Act 29 of 1968, section 7, sub-section (1) (w.e.f. 1-5-1970).]
(1)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of section 8 or sub- section (2) of section 18, he shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees, or with both, and in the case of a continuing contravention, with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention:Provided that where such contravention, attempt or abetment relates to sub-section (1), or sub- section (2), or clause (a) or clause (b) of sub- section (3) of section 8, or sub-section (2) of section 18, he shall be punishable with imprisonment for a term which shall not be less than one month.] [Substituted by Act 29 of 1968, section 6, for the proviso (w.e.f. 1-5-1970 ).](2)If any person.-(a)when required by this Act or by any order under this Act to make any statement or furnish any information makes any statement or furnishes any information which is false in any material particular and which he knows or has reason to believe to be false or does not believe to be true, or(b)makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required to maintain or furnish under this Act, or(c)contravenes any rule the contravention of which is made punishable under this sub- section he shall be punishable with imprisonment for a tern which may extend to three months, or with fine which may extend to two thousand rupees, or with both.
