Section 75(1)(a) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Himachal Pradesh - Subsection

Section 75(1)(a) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(a)where the offence consists of the failure to pay or the evasion of any fee, or other amount recoverable under this Act or the rules or the bye-laws made thereunder in addition to the fee or other amount so recoverable, a sum of money not less than the amount of the fee or other amount and not more than five times the amount of fee or other amount; and

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State of Himachal Pradesh - Subsection

Section 75(1)(a) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005