Section 17 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
17. Penalties.
- Whoever, in contravention of this Act, sets up, establishes, continues or allows to be continued any market for the purpose of the purchase and sale of agricultural produce shall be punishable, on conviction by a competent Magistrate, with fine which may extend to five hundred rupees, and, in case of a continuing breach of the provisions of section 16, with fine which may extend to one hundred rupees for each day after first which the breach continues.
