31. PUNISHMENT FOR CONTRAVENTION OF THE PROVISIONS OF THE ACT. - Whoever, in contravention of the provisions of this Act, or any rule or order made there under - (a) manufactures, or carries on business as a manufacturer or dealer of, any dangerous machine without being in possession of a valid licence issued or renewed under this Act;

(b) employs a child in the operation of any dangerous machine;

(c) causes any person to operate a dangerous machine which does not conform to the standards specified by or under this Act;

(d) causes any person to operate any dangerous machine referred to in Section 21, without carrying out the prescribed modifications;

(e) omits to take out or renew an insurance policy as required by Section 24;

(f) sells or otherwise transfers any dangerous machine which does not conform to the provisions of this Act or the rules made there under;

(g) operates or causes any person to operate any dangerous machine during the period of operation of a prohibitory order made under sub-section (2) of Section 26; or

(h) contravenes any other provision of this Act, or rule order made there under, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both, and in the case of a second or subsequent offence, shall be punishable with imprisonment for a term which shall not be less than three months and also with fine which shall not be less than five hundred rupees but not more than one thousand rupees.