Section 23 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
23. Penalties.
(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.(2)Any person who contravenes the [provisions of sub-section (2) or sub-section (2-A) of section 16 shall be punishable with fine which shall not be less than rupees one thousand and which shall not exceed rupees two thousand and any person who contravenes the provisions of] [Substituted by Act No.25 of 1976.] subsection (3) or sub-section (4) of section 20, shall be punishable with fine which may extend to rupees two thousand.(3)Any person contravening any of the provisions of this Act or of any rule or order made under this Act for which no penalty is provided in sub-section (1) or sub-section (2) shall be punishable with fine which may extend to rupees five hundred.
