(1)Whoever,-(a)imports, manufactures, sells, stocks or exhibits for sale or distributes any insecticide deemed to be misbranded under sub-clause (i) or sub-clause (iii) or sub-clause (viii) of clause (k) of section 3; or(b)imports or manufactures any insecticide without a certificate of registration; or(c)manufactures, sells, stocks or exhibits for sale or distributes an insecticide without a license; or(d)sells or distributes an insecticide, in contravention of section 27; or(e)causes an insecticide, the use of which has been prohibited under section 27, to be used by any worker; or(f)obstructs an Insecticide Inspector in the exercise of his powers or discharge of his duties under this Act or the rules made thereunder, [shall be punishable-(i)for the first offence, with imprisonment for a term which may extend to two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or with both;(ii)for the second and a subsequent offence, with imprisonment for a term which may extend to three years, or with fine which shall not be less than fifteen thousand rupees but which may extend to seventy-five thousand rupees, or with both.]
