Section 17 in The Gujarat Agricultural Pests and Diseases Act, 1980
17. Penalty.
(1)Whoever acts in contravention of the directions contained in a notification issued under section 3 shall, on conviction, be punishable with fine which may extend to fifty rupees or in default to simple imprisonment for a period not exceeding ten days, and for the second or subsequent offence with fine which may extend to one hundred rupees or in default to simple imprisonment for a period not exceeding twenty days.(2)Whoever commits a breach of the provision s of any rule made under section 22 shall, on conviction be punishable with fine which may extend to fifty rupees and for the second or subsequent offence with fine which may extend to one hundred rupees.(3)Whoever without reasonable excuse, fails to render in the manner required any assistance or service which he is required to render or to do anything or to abstain from doing anything which he is required to do or to abstain from doing in pursuance of a proclamation under section 13, shall on conviction be punishable with fine which may extend to fifty rupees and for the second or subsequent offence with fine which may extend to one hundred rupees.(4)Whoever contravenes any order made under section 14 or does anything in contravention of the provisions of the said section shall, on conviction, be punishable with fine which may extend to five hundred rupees and for the second or subsequent offence with fine which may extend to one thousand rupees.(5)Whoever voluntarily obstructs or offers any resistance to or impedes or otherwise interferes with-(a)any officer or person exercising any powers or performing any duties conferred or imposed on him by or in pursuance of the provisions of this Act or otherwise discharging any lawful functions in connection with preventive or remedial measures taken or to be taken against locusts under the provisions of this Act, or any proclamations, orders or directions made or given thereunder, or(b)any person who is carrying out the orders or directions of any such officer or person as aforesaid or who is otherwise acting in accordance with his duty in pursuance of this Act or any proclamations, orders or directions made or given thereunder,Shall on conviction, be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both and for the second or subsequent offence with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
