Section 59 in The Orissa Agricultural Produce Markets Rules, 1958
59. Penalty for disobedience of orders of the Committee.
(1)No person shall-(a)enter a market yard in contravention of a direction given by a servant or member of the Market Committee ;(b)disobey any of the directions of the Market Committee in regard to the places where carts laden with agricultural produce may stand or loads of agricultural produce may be exposed or in regard to the road by which or in regard to the times at which they may proceed.(2)Any person contravening or disobeying any of the directions referred to in Sub-rule (1) shall, on conviction, be punishable with fine which may extend to [rupees one hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] for the first offence and to [rupees five hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] for any subsequent offence.
