Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 14 in Bihar Rice & Paddy Procurement (Levy) Order, 2009 14. Penalties. - Whoever contravenes the any provisions which is under paras 3, 5, 7 & 8 of this Order shall be punishable under Section 7 of the Essential Commodities Act, 1955 (Act 10 of 1955).
