Section 41 in The Assam Agricultural Produce Market Act, 1972
41. Penalty for contravention of Section 29.
(1)Whoever in contravention of the provisions of Section 29 makes or recovers any trade allowances prescribed by rules or bye-laws made under this Act shall, on conviction, be punishable with fine which may extend to rupees two hundred.(2)All fines and damages recovered from an offender shall be paid to the market committee concerned.
