Section 29 in The Punjab Relief of Indebtedness Act, 1934
29. Penalty for breach of the rules.
- In making any rule the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and, where the breach is a continuing one, with further fine which may extend to ten rupees for every day after the first during which the breach continues.
