Section 36(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Whoever without holding a licence uses any place in a market area for the purchase or sale of any agricultural produce or operates in a market area or any part thereof and thereby contravenes the provisions of Sections 6 or 8 shall, on conviction, be punished-(i)for a first offence, with fine which may extend to five hundred rupees.(ii)for a second offence of the same nature, with fine which may extend to one thousand rupees, and(iii)for any subsequent offence of the same nature, with imprisonment which may extend to one month and fine which may extend to one thousand rupees :Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgement of the Court the fine for the first offence shall not by less than one hundred rupees and for the second or any subsequent offence shall not be less than five hundred rupees.
