Section 21(1)(b) in The Orissa Agricultural Produce Markets Act, 1956

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State of Odisha - Subsection

Section 21(1)(b) in The Orissa Agricultural Produce Markets Act, 1956

(b)in contravention of Section 11 evades or tries to evade payment of market fees of cess or obstructs any officer or servant of a Market Committee in the exercise of his power of inspection and seizure under Section 12 shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both; and

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State of Odisha - Subsection

Section 21(1)(b) in The Orissa Agricultural Produce Markets Act, 1956