The Micro, Small and Medium Enterprises Development Act, 2006

27. Penalty for contravention of section 8 or section 22 or section 26.-

1.      Whoever intentionally contravenes or attempts to contravene or abets the contravention of any of the provisions contained in sub-section (1) of section 8 or sub-section (2) of section 26 shall be punishable

a.      in the case of the first conviction, with fine which may extend to rupees one thousand; and

b.     in the case of any second or subsequent conviction, with fine which shall not be less than rupees one thousand but may extend to rupees ten thousand.

1.     

2.      Where a buyer contravenes the provisions of section 22, he shall be punishable with a fine which shall not be less than rupees ten thousand.