Section 48(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(1)Any person who,-(a)evades the payment of any fee or any other amount due from him by or under this Act, or(b)being a licensee under this Act, fails either to submit the reports and returns to the market committee as specified in its by-laws or to produce accounts, records, etc., when demanded by any officer or servant of the market committee duly empowered, or(c)(i)when required by or under this Act to make any statement or furnish any information, makes any statement or furnishes any information which he knows or has reasonable cause to believe to be false, or not true, in any material particular, or(ii)makes any such statement as aforesaid in any account, declaration, estimate, return or other document which he is required by or under this Act to furnish, or(d)prevents or obstructs inspection of vehicle, boat or other conveyance carrying or believed to be carrying notified agricultural produce, or verification, search or seizure by any officer or servant of the market committee empowered by the Director in this behalf, or(e)prevents or obstructs, entry, inspection and verification of any notified agricultural produce, weights and scales and accounts relating to the transactions of such produce in any premises either licensed or liable to be licensed under this Act by any officer or servant of the market committee empowered by the Director in this behalf, or(f)contravenes any of the provisions of section 32, or fails to obtain a permit for the transport of the notified agricultural produce as required by or under this Act or any of the terms and conditions of any such permit, shall, on conviction, be punishable with fine which shall not be less than five hundred rupees, but may extend to two thousand and five hundred rupees and in the case of a continuing evasion or contravention, with a further fine which may extend to five hundred rupees for every day during which the evasion or contravention is continued after conviction therefore.
