45A.
PENALTY FOR CONTRAVENTION OF CERTAIN PROVISIONS OF THE ACT.
Whoever contravenes any of the provisions of this Act or fails to comply with any order or
direction given under this Act, for which no penalty has been elsewhere provided in this
Act, shall be punishable with imprisonment which may extend to three months or with fine
which may extend to ten thousand rupees or with both, and in the case of a continuing
contravention or failure, with an additional fine which may extend to five thousand rupees
for every day during which such contravention or failure continues after conviction for
the first such contravention or failure. |
