LexSection 5 — Penalty for counterfeiting grade designation mark.
The Agricultural Produce (Grading and Marking) Act, 1937
Whoever counterfeits any grade designation mark or has in his possession any die, plate or other instrument for the purpose of counterfeiting a grade designation mark shall be punishable 1 [with imprisonment for a term not exceeding exceeding three years and fine not exceeding five thousand rupees].Open in Lexace · Ask the AI about this section