The Export (Quality Control and Inspection) Act, 1963
11. Penalty.
- If any person contravenes any
order under clause (d) of section 6, or fraudulently obtains a certificate under
section 7, or fraudulently affixes or applies any such mark or seal as is
referred to in sub-section (1) of section 8, he shall, on conviction, be
punishable--
- for the first offence, with
imprisonment for a term which may extend to two years, or with fine which may
extend to five thousand rupees, or with both;
- for the second or subsequent
offence, with imprisonment for a term which may extend to 2*[three years] and
also with fine which may extend to five thousand rupees and in the absence of
special and adequate reasons to be mentioned in the judgment of the court, such
imprisonment shall not be less than three months.
- Any person who attempts to
commit or abets the commission of an offence punishable under sub-section (1)
shall be deemed to have committed such offence.
- If any person contravenes or attempts to contravene or abets the
contravention of any other provision of this Act or any rules or orders made there under,
he shall be punishable with fine which may extend to one thousand rupees.
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