Monopolies and Restrictive Trade Practices Act, 1969

46. Penalty for contravention of section 27

If any person contravenes the provisions of section 27, he shall be punishable ¹⁰[with imprisonment for a term which may extend to five years, or] with fine which may extend to Rs. one lakh, ¹⁰[or with both], and where the offence is a continuing one, with a further fine which may extend to one thousand rupees for every day, after the first, during which such contravention continues.