Section 37 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
37. [Penalty. [Substituted by section 5 of U.P. Act No. 4 of 1999.]
(1)Any person who contravenes any of the provisions of section 9 or section 10 or the rules or bye-laws made, thereunder shall, on conviction, be punished,--(a)for the first offence, with fine which may extend to five thousand rupees;(b)for a second and any subsequent offence of the same nature with imprisonment which may extend to one year, or with fine which may extend to ten thousand rupees or with both, and in case of continuing contravention, with a further fine up to rupees one thousand for every day subsequent to the date of second conviction or any subsequent conviction for which the contravention has continued;Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the fine for the first offence shall not be less than two hundred and fifty rupees and for the second or subsequent offence, shall not be less than five hundred rupees.(2)Any person who contravenes any of the provisions of this Act or the rules or bye-laws made thereunder, except the provisions of sections 9 and 10 and the rules and bye-laws made thereunder shall be punishable with fine which may extend to two thousand rupees and in the case of continuing contravention with a further fine up to rupees two hundred for every day subsequent to the date of the first conviction for which the contravention has continued.(3)Whenever any person is convicted of an offence punishable under this Act, the Magistrate shall in addition to any fine which may be imposed, recover summarily and pay to the Market Committee, the amount of fee or any other amount, due from him under this Act or the rules or bye-laws made thereunder and may in his discretion also recover summarily and pay to the Market Committee cost of the prosecution.]
