Essential Commodities Act, 1955

7. Penalties.

[ 47 (1) If any person contravenes any order made under Sec. 3, -

(a) he shall be punishable, -

( i ) in the case of an order made with reference to Cl .(h) or Cl .( i ) of sub-section (2) of that section, with imprisonment for a term which may extend to one year and shall also be liable to fine, and