Section 12(2B) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(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.]
