Section 12 in The Cement (Quality Control) Order, 1995
12. Penalty for contravention.
- Any person who contravenes any of the provisions of this Order or fails to carry out any direction or requisition made thereunder shall be punishable, and the property in respect of which the order has been contravened shall be liable to forfeiture under Section 7 of the Essential Commodities Act, 1955 (10 of 1955).
