Section 21(h) in Forward Contracts (Regulation) Act, 1952
(h)manipulates or attempts to manipulate prices in respect of forward contracts for the sale or purchase of any goods specified in any notification under Section 15, in any area specified in that notification, shall on conviction be punishable --(i)for a first offence, with imprisonment which may extend to two years or with a fine of not less than one thousand rupees, or with both;(ii)for a second or subsequent offence, with imprisonment which may extend to two years and also with fine: provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the Court, the imprisonment shall not be less than one month and the fine shall not be less than one thousand rupees. 21A Power of Court to order forfeiture of property.-- Any court trying an offence punishable under Section 20 or Section 21 may, if it thinks fit and in addition to any sentence which it may impose for such offence, direct that any money, goods or other property in respect of which the offence has been committed, shall be forfeited to the Central Government.
