Section 23(1) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(1)If any occupier of a factory contravenes the provisions of-(a)section 12;(b)sub-section (1) of section 13;(c)any rule made under sub-section (2) of section 13;or(d)sub-section (1) of section 16;(e)[ sub-sections (2-A), (4) and (5) of section 19; [Inserted by Act No.25 of 1976.](f)sub-section (3) of section 21;]he shall be punishable with fine which may extend to rupees five thousand and in the case of a continuing contravention with a further fine not exceeding rupees one thousand for each day during which the contravention continues.
