37. [ Penalty and Procedure. [Substituted by U.P. Act XII of 1964, Section 20.]
(1)Whoever-(a)acts as a warehouseman, weigher, sampler or classifier without having obtained a licence required under this Act, or(b)knowingly contravenes or fails to comply with any provisions of this Act or the rules made thereunder, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.](2)Where a person committing an offence under sub-section (1) is a company or an association or a body of persons, whether incorporated or not, the manager, secretary, agent or other principal officer, managing the affairs of such company, association or body, shall be deemed to be guilty of such offence unless he proves that the offence was committed without his knowledge or consent.
