Section 44 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
44. Penalty.
- If any market functionary or any other person violates or breaches any provision of these bye-laws, the Committee or its Secretary may impose penalty which may extend to five thousand rupees in each case and where the breach is a continuing one, with further penalty which may extend to one hundred rupees for every day after the imposition of the first penalty during which the same continues.
