Section 27B(4) in The Rajasthan Agricultural Produce Markets Act, 1961
(4)Whoever contravenes any provision of this Act shall, if no other penalty is provided for the offence in this Act, be punished with fine which may extend to five hundred rupees.] [Substituted by section 17 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.][29. Penalty for contravention of section 22. - Whoever contravenes any of the provisions of section 22 shall, on conviction, be punished with simple imprisonment for a term which may extend to one month and with fine which may extend to one thousand rupees. However, for the first offence, he shall be punished only with a fine up to one thousand rupees. The Magistrate shall in addition to any fine that may be imposed, direct the person convicted to pay to the market committee the unauthorised amount so collected or, deducted.] [Substituted by Section 18 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.]
