35 CONTRAVENTION
OF PROVISIONS REGARDING EMPLOYMENT OF LABOUR. - Whoever, except as otherwise
permitted by or under this Act, contravenes any provision of this Act or of any
rules made thereunder prohibiting, restricting or regulating the employment of
persons in a plantation, shall be punishable with imprisonment for a term, which
may extend to three months, or fine, which may extend to five hundred rupees,
or with both.