Section 117B in Karnataka Agricultural Produce Marketing Act 1966
117B. [ Penalty for contravention of section 75. [Inserted by Act 23 of 2007 w.e.f. 16.8.2007.]
(1)If any person carrying on business in agricultural produce in the market yard private market spot exchange or farmers-consumer market fails to pay the price to the seller the price without any reasonable cause shall on conviction be punished with imprisonment for a term which may extend to six months and with fine which may extend to twice the value of the price and in the case of continuing contravention with a further fine which may extend to rupees one thousand per day during which the contravention is continued after the first conviction.(2)Any person prosecuted under sub-section (1) shall not be absolved from his obligation of payment of price to the seller or any other amount due from him under this Act rule bye-laws or regulations.]
