Section 117A in Karnataka Agricultural Produce Marketing Act 1966
117A. [ Penalty for contravention of section 66. [Substituted by Act 29 of 1987 w.e.f.10.8.1987]
- If any person carrying on business in notified agricultural produce fails without any reasonable cause,-(i)to produce or caused to be produced accounts and documents; or(ii)to furnish or caused to be furnished information,which he is required to produce or as the case may be to furnish,under section 66 he shall on conviction be punishable with fine which may extend to one thousand rupees.]
