Section 60(7) in The Orissa Agricultural Produce Markets Rules, 1958
(7)Whoever does business as a trader or a general commission agent in agricultural produce in any market area without a licence granted under this rule or otherwise contravenes any of the provisions of this rule shall, on conviction, be punishable with fine which may extend to [rupees five hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] and in the case of a continued contravention with a further fine which may extend to [rupees one hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] to everyday during which the contravention continued after the date of the first conviction subject to a maximum of [rupees five hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.]
