Section 43 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
43. Offences.
(1)Whoever contravenes the provisions of section 17, 18(1) or (2), 19, [20] [These figure were inserted by Maharashtra 59 of 1981, Section 14.], 21 or 47(1) shall, on conviction be punished with imprisonment for a term which may extend to six months, or with fine, or with both.(1A)[ Any Court trying a contravention of the provisions of section 19 may, without prejudice to any other sentence it may pass, direct that the stocks of cotton in respect of which the Court is satisfied that the said provisions have been contravened, and all packages, coverings or receptacles in which such stocks are found and every animal, vehicle, vessel or other conveyance used in carrying such stocks, shall be fortified to the State Government.] [Sub-section (1A) was inserted by Maharashtra 48 of 1974, Section 24.](2)Whoever contravenes the provisions of section 36 or 37 shall, on conviction, be punished with fine which may extend to five hundred rupees.
