Section 13 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
13. Imposition of Penalty.
(1)In case of contravention of the provisions of proviso to sub-section (1) of section 5 or sub-section (2) of section 7 by the person owning, operating or controlling an electronic trading and transaction platform, the Agriculture Marketing Adviser or, as the case may be, the officer of the State referred to in section 9, may-(i)pass an order for the recovery of the amount payable to the farmers and traders;(ii)impose a penalty, which shall not be less than rupees fifty thousand but which may extend to rupees ten lakh, and where the contravention is a continuing one, further penalty not exceeding rupees ten thousand for each day after the first day during which such contravention continues; or(iii)suspend the right to operate as an electronic trading and transaction platform for a period of not less than two months and not exceeding one year or cancel, depending upon the gravity of the contravention of the provisions of the Ordinance.(2)Every order issued under sub-rule (1) shall have the force of the decree of the civil court and shall be enforceable as such, and the decretal amount shall be recovered as arrears of land revenue.
