Section 114 in Karnataka Agricultural Produce Marketing Act 1966
114. Penalties for evasion of payment of fee etc.
- [Whoever] [Substituted by Act 17 of 1980 w.e.f.9.5.1980] evades the payment of any fee or other amount due from him under this Act or the rules or the regulations or bye-laws shall on conviction be punished with fine [which shall be a sum equal to [three times the amount of fee or other amount due or three thousand rupees whichever is more] [Substituted by Act 17 of 1980 w.e.f.9.5.1980]] and in the case of a continuing evasion with a further fine which may extend to [two hundred] [Substituted by Act 17 of 1980 w.e.f.9.5.1980] rupees for every day during which the evasion is continued after conviction therefor.
