Section 103 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
103. Penalty for contravention of Act, Rules and Bye-laws.
- Any person who contravenes any provision of this Act, or of any Rule or Bye-laws or order issued thereunder shall be punishable with simple imprisonment which may extend to six months or with fine which may extend to five thousand rupees or with both:Provided that in the case of a continuing contravention of the provisions of section 60, he shall be liable to be punished with a further fine which may extend to two hundred rupees for every day during which the contravention is continued after the first conviction.
