Section 117 in Karnataka Agricultural Produce Marketing Act 1966
117. Penalty for contravention of section 8.
- Whoever in contravention of the provisions of clause (b) of sub-section (1) of section 8 uses any place in the market area for marketing any agricultural produce or operates as a trader commission agent broker processor warehouseman or in any other capacity without a valid licence [or whoever in contravention of the provisions of sub-section (2) of section 8 uses any place for purchase or sale of notified agricultural produce] [Inserted by Act 17 of 1980 w.e.f.9.5.1980] shall on conviction be punished with imprisonment for a term which may extend to six months [and [with fine which may extend to rupees five thousand but shall not be less than rupees five hundred] [Substituted by Act 17 of 1980 w.e.f.9.5.1980]] or with both and in the case of a continuing contravention with a further fine which may extend to [two hundred rupees per day] [Substituted by Act 17 of 1980 w.e.f.9.5.1980] during which the contravention is continued after the first conviction.
