Section 39 in The Punjab Agricultural Produce Markets Act, 1961
39. Trial of offences.
(1)No offence made punishable by this Act or any rule or bye-law made thereunder shall be tried by a court inferior to that of a magistrate of the first class.(2)[ Prosecutions under this Act may be instituted [Chief Administrator] [Substituted by Haryana Act No. 21 of 1973.] [or the Chairman or Secretary of a Committee or by any other person authorised by the Board or a Committee.] [Substituted for the words 'the Chairman or the Secretary of the Board' by Haryana Act No. 38 of 1980.](3)All fines received from an offender shall be credited to State revenues and grant equivalent to such fines shall be paid to the Committee.
