Section 48 in The Bihar Agricultural Produce Markets Act, 1960
48. Penalty.
- any person who contravenes any provision of this Act or of any rule or bye-law or order issued thereunder shall be punishable with simple imprisonment which may extend to three months or with fine which may extend to five hundred rupees, or with both:Provided that in the case of a continuing contravention of the provisions of section 4, he shall be liable to be punished with a further fine which may extend to one hundred rupees for every day during which the contravention is continued after the first conviction.
