Section 5 in Agricultural Produce (Grading And Marking) Act, 1937
5. Penalty for counterfeiting grade designation mark:-
Whoever counterfeits any grade designation mark or has in his possession any die, plate or other instrument for the purpose of counterfeiting a grade designation mark shall be punishable [with imprisonment for a term not exceeding three years and fine not exceeding five thousand rupees] [Substituted for the words "with imprisonment which may extend to two years, or with fine, or with both" by the Agricultural Produce (Grading and Marking) (Amendment) Act (76 of 1986), S.6 (15-4-1987).].
