Monopolies and Restrictive Trade Practices Act, 1969
48C. Penalty for contravention of order made by Commission relating to unfair trade practices
If any person contravenes any order made by the commission under section 36D, he shall be punishable with imprisonment for a term 55[which shall not be less than six months but which may extend to three years and with fine which may extend to ten lakh rupees:
PROVIDED that the court may, for reasons to be recorded in writing, impose a sentence of imprisonment for a term lesser than the minimum term specified in this section.]
