Section 5A in Agricultural Produce (Grading And Marking) Act, 1937
5A. [ Penalty for selling misgraded articles.- [Sections 5-A, 5-B and 5-C inserted by the Agricultural Produce (Grading and Marking) (Amendment) Act (76 of 1986), S.7 (15-4-1987).]
Whoever sells any scheduled article which is misgraded shall be punishable with imprisonment for a term not exceeding six months and fine not exceeding five thousand rupees.
