Section 6 in The East Punjab Molasses (Control) Act, 1948
6. Penalty.
- [(1) Where any person -(i)fails to account for the shortage of molasses to the satisfaction of the Controller or disposes them of otherwise than in accordance with the directions of the Controller, the Controller may, after affording such person an opportunity of being heard, direct him to pay by way of penalty a sum not less than fifty rupees and not more than one hundred rupees per quintal; and(ii)contravenes any provision, other than those referred to in clause (i), of this Act or of any rule, order or direction made or given thereunder, the Controller may, after affording such person an opportunity of being heard, direct him to pay by way of penalty a sum not exceeding fifty thousand rupees and if the contravention is a continuing one to pay a daily penalty not exceeding five thousand rupees during the period of the continuance of the contravention.](2)In addition to the penalty specified in sub-section (1), the Controller may direct that any stock of molasses in respect of which the Controller is satisfied that the contravention has taken place shall be forfeited to the Government in whole or in part.(3)[ Any person aggrieved by an order passed by the Controller under this Act in case of discovery of any new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when such order was made, or on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, may apply for a review of such order to the Controller within thirty days from the date of that order. The Controller may, after giving notice to the parties concerned, review the order made by him.] [Substituted for sub-section (3) by Haryana Act 7 of 1971.](4)[-] [Omitted by Haryana Act 35 of 1976.].(5)The Government may, at any time, of its own motion or on an application made to it by an aggrieved person, call for the record of any proceeding pending before, or disposed of by, the Controller [-] [Omitted by Haryana Act 35 of 1976.] for the purpose of satisfying itself as to the legality or propriety of such proceedings or of any order made therein and may pass such orders in relation thereto as it may think fit :Provided that no order shall be passed by the Government which adversely affects the rights of any person unless such person has been given a reasonable opportunity of being heard.(6)[ The amount of penalty imposed may be recovered as arrears of land revenue.] [Inserted by Haryana Act No. 8 of 1982.]
