Section 11A in The Export (Quality Control And Inspection) Act, 1963
11A. [ Penalty for contravention of order made by adjudicating authority or Appeallate authority. [Inserted by act 40 of 1984 s. 7, (w.e.f. 2.7.1984)]
If any person fails to pay the penalty imposed by the adjudicating or the Appellate authority or fails to comply with any direction or order made, or deemed to have been made, under this Act, he shall, on conviction, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.]
