35. Penalties for offences not otherwise provided for.
- Whoever is guilty of any act or intentional omission in contravention of any of the provisions of this Act, or of any rule or order made under this Act, and not otherwise provided therein shall be punished for each such act or omission with fine which may extend to [ten thousand rupees] [Substituted by Amendment Act 18 of 1976 and 20 of 2001.].
