Section 9(1) in The Bombay Essential Commodities and Cattle (Control) Act, 1958
(1)If any person contravenes any order made or deemed to be made under section 4, he shall on conviction be punished,-(i)in the case of an order made with reference to clause (g) or clause (h) or (i) of sub-section (2) of that section, with imprisonment for a term which may extend to one year and shall also be liable to fine.(ii)in the case of any other order, with imprisonment for a term which may extend to three years and shall also be liable to fine;Provided that, if the court is of opinion that a sentence of fine only will meet the ends of justice, it may, for reasons to be recorded, refrain from imposing a sentence of imprisonment.
