Section 34(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)Whoever contravenes any condition of a licence granted by [a market committee, or the Board, as the case may be] [Substituted 'a market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] shall, on conviction, be punishable with fine, which may extend to five hundred rupees.
