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State of Karnataka - Section

Section 12 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

12. Penalties.

(1)Any person who contravenes the provisions of section 3 or 4 shall be punishable with fine which may extend to [[one thousand] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.] rupees].
(2)Any rearer who contravenes the provisions of [section 6 or clause (a) of sub-section (1) of section 7] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.], shall be punishable with fine which may extend to [one thousand rupees] [Substituted by Act 30 of 1994 w.e.f. 3.10.1994.].
(2A)[ Any person who contravenes the provisions of clause (b) of sub-section (1) of section 7 or sub-section (2) of that section shall be punishable with imprisonment which may extend to three months or with fine which may extend to [five thousand rupees] [Inserted by Act 29 of 1969 w.e.f. 22.12.1969.] or with both.]
(2B)[ Any person who contravenes the [provisions of section 5A or section 8A,] [Inserted by Act 33 of 1979 w.e.f. 6.11.1979.] shall on conviction be punished with imprisonment for a term which may extend to three years and with fine which may extend to [twenty five thousand rupees] [Substituted by Act 30 of 1994 w.e.f. 3.10.1994.]:Provided that in the absence of special reasons to the contrary such imprisonment shall not be less than six months and fine shall not be less than one thousand rupees.]
(3)[ Any person who contravenes the provisions of section 8 shall be punishable with fine which may extend to one thousand and five hundred rupees.] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]
(4)Save as otherwise provided in [sub-sections (1), (2), (2A), [(2B)] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.] and (3)], any person who contravenes any of the provisions of this Act or of any rule, order or notification thereunder, shall be punishable with fine which may extend to [[five thousand] [Substituted by Act 30 of 1994 w.e.f. 3.10.1994.] rupees].
(5)[ x x x] [Omitted by Act 33 of 1979 w.e.f. 6.11.1979.]