(1)Any registered owner who contravenes the provisions of sub-section (2) of section 16 or section 17 or section 18, any licensed curer [or dealer] who contravenes the provisions of sub-section (2) of section 16, [* * *] [The words " and any person who contraevenes the provisions of Section 19" omitted by Act 48 of 1961, Section 11 (w.e.f. 19.4.1962).] shall be punishable with fine which may extend to one thousand rupees.(2)When a registered owner is convicted under this section, the Board may thereafter deduct from any payment to be made under section 34 to such registered owner a sum equal to the value as estimated by the Board of any coffee unlawfully sold by him.
