Section 71 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
71. Penalty for contravention of the Act, Rules and bye-laws.
- Any person who contravenes any provision of this Act, or of any rule or bye-laws or order issued thereunder shall be punishable with simple imprisonment which may extend to six months or with fine which may extend to one thousand rupees, or with both :Provided that in the case of a continuing contravention of the provisions of sections 9 and 27, he shall be liable to be punished with a further fine which may extend to one hundred rupees for every day during which the contravention is continued after the first conviction.
