Section 118 in Karnataka Agricultural Produce Marketing Act 1966
118. [ Penalty for contravention of sections [72A 72B] [Substituted by Act 29 of 1987 w.e.f.10.8.1987] 79 and 80.
- Whoever contravenes the provisions of sections [72A 72B] [Substituted by Act 23 of 2007 w.e.f.16.8.2007] 79 and 80 shall on conviction be punished with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both:Provided that,-(i)in the case of a first offence the court may for reasons to be recorded impose a sentence of fine only;(ii)in the case of a second or subsequent offence the court shall impose a sentence of imprisonment which shall not be less than one month.]
