Trade Monopolies and Restrictive Trade Practices Act, 1969

48. Penalty for Failure to Register Agreements

(1) If any person fails, without any reasonable excuse, to register an agreement which is subject to registration under this Act, he shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to five thousand rupees or with both, and where the offence is a continuing one, with a further fine which may extend to five hundred rupees for every day, after the first, during which such failure continues.

(2) Omitted by the MRTP (Amendment) Act, 1991, section 20, w.e.f. 27-9-1991.