Section 4 in Agricultural Produce (Grading And Marking) Act, 1937
4. Penalty for unauthorised marking with grade designation mark:-
Whoever marks any scheduled article with a grade designation mark, not being authorised to do so by rule made under section 3, shall be punishable [with imprisonment for a term not exceeding six months and fine not exceeding five thousand rupees] [Substituted for the words " with fine which may extend to five hundred rupees" by the Agricultural Produce (Grading and Marking) (Amendment) Act, (76 of 1986), S.5 (15-4-1987).].
