Section 17(1) in The Gujarat Agricultural Pests and Diseases Act, 1980
(1)Whoever acts in contravention of the directions contained in a notification issued under section 3 shall, on conviction, be punishable with fine which may extend to fifty rupees or in default to simple imprisonment for a period not exceeding ten days, and for the second or subsequent offence with fine which may extend to one hundred rupees or in default to simple imprisonment for a period not exceeding twenty days.
