LexSection 6 — Penalties.
The Marking of Heavy Packages Act, 1951
(1) If any person contravenes-- (a) the provisions of section 3, or (b) any direction given by an inspector under clause (b) of section 5, he shall be punishable with fine which may extend to five hundred rupees. (2) If any person wilfully obstructs an inspector in the exercise of his powers under this Act, he shall be punishable with fine which may extend to two hundred rupees.Open in Lexace · Ask the AI about this section