Section 31 in Andhra Pradesh Bio-fertilisers (Monitoring and Quality Control), Act, 2006
31. Offences and penalities.
(1)Whoever, -(i)manufactures, sells, stocks or exhibits for sale or distributes any Biofertiliser deemed to be nonstandard under Section 2 (10); or(ii)manufactures, sells, stocks or exhibits for sale or distributes a Bio fertiliser without a certificate of Registration; or(iii)manufactures, sells or distributes a Bio-fertiliser in contravention of Section 12; or(iv)obstructs a Bio-fertiliser inspector in the exercise of his powers of charge of this Act,-shall be punishable,-(a)for the first offence, with imprisonment for a term which may extend to one year or with fine which may extend to rupees fifty thousand, or with both;(b)for the second and subsequent offence with imprisonment of a term which may extend to two years or with fine which may extend to rupees one lakh, or with both.(2)Whoever contravenes any other provisions of this Act or any conditions of Certificate of registration granted thereunder shall be punishable;-(a)for the first offence with imprisonment which may extend to six months or with fine which may extend to five thousand rupees or with both;(b)for the second subsequent offence with imprisonment for a term which may extend to two years, or with fine which may effected to twenty thousand or with both.(3)If any person convicted by the under this Act committees a like offence afterwards, it shall be lawful for the Court before which the second or subsequent conviction takes place to cause the offenders name and place of residence, the offence and penalty imposed to be published in such newspapers or in such other manner as the court may direct.
