Section 16 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
16. Offences and penalties.
(1)Any person contravening any of the provisions of this Act shall be punishable with fine which may extend to fifty thousand rupees.(2)Any occupier of factory who refuses to pay for any sugarcane purchased by him the price payable in accordance with this Act or makes any deduction from such price in contravention of this Act, shall be punishable with imprisonment which may extend to six months or with fine which may extend to fifty thousand rupees or with both.
