Section 126 in Telangana District Boards Act, 1955
126. Penalties.
- Any person-(a)establishing or maintaining a private market for which a licence has not been granted under section 123,(b)opening or keeping open a private market for which the licence has been suspended or cancelled under section 124,shall be punishable with fine which may extend to one hundred rupees and if the breach is a continuing one, with further fine which may extend to ten rupees, for every day after the first during which the breach is proved to have been persisted in.
