LexSection 4 — Penalty for unauthorised marking with grade designation mark.
The Agricultural Produce (Grading and Marking) Act, 1937
Whoever marks any scheduled article with a grade designation mark, not being authorised to do so by rule made under section 3, shall be punishable 1 [with imprisonment for a term not exceeding six months and fine not exceeding five thousand rupees].Open in Lexace · Ask the AI about this section