Section 59(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)Any person contravening or disobeying any of the directions referred to in Sub-rule (1) shall, on conviction, be punishable with fine which may extend to [rupees one hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] for the first offence and to [rupees five hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] for any subsequent offence.
