Section 5 in The West Bengal Anti-Profiteering Act, 1958
5. Offence of refusal to sell and purchasing at price less than the minimum.—
(1)Any dealer who, without reasonable excuse,—(a)refuse to sell any scheduled article, or(b)refuses to sell any scheduled article at the price or rate fixed in respect thereof under section 3.shall be punishable with rigorous imprisonment which may extend to two years or with fine or with both.Explanation.—The possibility or expectation of obtaining a higher rice for a scheduled article at a later date shall not be deemed to be a reasonable excuse for the purposes of this section.(2)Any purchaser who puchases any scheduled article at any price less than the minimum price fixed therefor under section 3 shall be punishable with rigorous imprisonment which may extend to two years or with fine or with both.
