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Union of India - Section

Section 37 in The Coffee Act, 1942

37. Unlicensed curing establishment .-

If any curing establishment operates as such without a license, the owner shall be punishable with fine which may extend to five hundred rupees.[37-A. Contravention of section 23(1).-Any registered owner who fails to furnish the return required by sub-section (1) of section 23 as required by that sub-section shall be punishable with fine which may extend to one thousand rupees.]