Section 18(2) in The Punjab Cattle Fairs (Regulation) Act, 1967
(2)Any person who contravenes the provisions of Section 8 or sub-section (1) or sub-section (3) of Section 9 or sub-section (1) of section 10 or of the rules made under this Act, shall be punishable with imprisonment which may extend to one month or with fine which may extend to five hundred rupees or with both.
