Section 33(3) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(3)Any rule made under this section may provide that any contravention thereof or of any of the conditions of any licence issued or renewed thereunder [shall on conviction be punished with imprisonment for a term which shall not be less than six months but which may extend to one year or with fine which may extend to five thousand rupees or with both] [Substituted by Act No.4 of 1987.].
