Section 13(1) in Rice-Milling Industry (Regulation) Act, 1958
(1)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of section 8 or sub- section (2) of section 18, he shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees, or with both, and in the case of a continuing contravention, with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention:Provided that where such contravention, attempt or abetment relates to sub-section (1), or sub- section (2), or clause (a) or clause (b) of sub- section (3) of section 8, or sub-section (2) of section 18, he shall be punishable with imprisonment for a term which shall not be less than one month.] [Substituted by Act 29 of 1968, section 6, for the proviso (w.e.f. 1-5-1970 ).]
