Section 48(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(2)Whoever contravenes any provision of this Act or any rule or any regulation or any by-law made under this Act shall, if no other penalty is provided for such contravention elsewhere in this Act or in the rules or regulations or bylaws, on conviction, be punishable with fine which may extend to one thousand and five hundred rupees.
