Section 19(3) in Agricultural And Processed Food Products Export Development Authority Act, 1985
(3)If any person contravenes any order made under sub-section (1), he shall, without prejudice to any confiscation or penalty to which he may be liable under the provisions of the Customs Act, 1962 (52 of 1962), as applied by sub-section (2) , be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
