193. Punishment of [agents, canvassers and aggregators] without proper authority. - [(1)] Whoever engages himself as an agent or canvasser in contravention of the provisions of section 93 or of any rules made thereunder shall be punishable for the first offence with fine [of one thousand rupees] and for any second or subsequent offence with imprisonment which may extend to six months, or with fine [of two thousand rupees], or with both.
[(2) Whoever engages himself as an aggregator in contravention of the provisions of section 93 or of any rules made thereunder shall be punishable with fine up to one lakh rupees but shall not be less than twenty-five thousand rupees.(3)Whoever, while operating as an aggregator contravenes a condition of the licence granted under sub-section (1) of section 93, not designated by the State Government as a material condition, shall be punishable with fine of five thousand rupees.]
