Section 10(6) in The Bombay Forward Contracts Control Act, 1947
(6)joins, gathers or assists in gathering any person or persons for making bids or offers or for entering into or making any forward contracts in such goods at a place other than the place of business specified in the bye-laws of any recognised association, shall, on conviction, be punishable with imprisonment which may extend to six months or with fine or with both.
