Section 39(2) in The Assam Agricultural Produce Market Act, 1972
(2)Whoever in contravention of the provisions of sub-section (2) of Section 13 of the Act uses any place in the market area for being and selling of notified agricultural produce or operates as a trader, commission agent, broker, weighman, measurer, surveyor, warehouseman, processor or in any other capacity in relation to marketing of such produce without valid licence, shall, on conviction, be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both, and in the case of continuing contravention, with a further fine which may extend to one hundred rupees per day during which the contravention is continued after the first conviction.
