Section 6 in The Marking Of Heavy Packages Act, 1951
6. Penalties. [ Sections 4 to 10 substituted by Act 29 of 1961, Section 2, for Sections 4 and 5.]
(1)If any person contravenes--(a)the provisions of section 3, or(b)any direction given by an inspector under clause (b) of section 5, he shall be punishable with fine which may extend to five hundred rupees.(2)If any person wilfully obstructs an inspector in the exercise of his powers under this Act, he shall be punishable with fine which may extend to two hundred rupees.
