24. OFFENCES.
(1) Without prejudice to any award of penalty by the adjudicating
officer under this Act, if any person contravenes or attempts to
contravene or abets the contravention of the provisions of this Act or
of any rules or regulations made there under, he shall be punishable
with imprisonment for a term which may extend to one year, or with fine,
or with both.
(2) If any person fails to pay the penalty imposed by the
adjudicating officer or fails to comply with any of his directions or
orders, he shall be punishable with imprisonment for a term which shall
not be less that one month but which may extend to three years or with
fine which shall not be less than two thousand rupees but which may
extend to ten thousand rupees or with both.
