Section 25 in Telangana Infectious Diseases Act, 1950
25. Penalties for offences.
(1)Whoever-(a)contravenes any of the provisions of this Act specified in the first and second columns of Schedule I, or(b)contravenes any rule or order made under any of the provisions so specified, or(c)fails to comply with any direction lawfully given to him, or any requisition lawfully made upon him, under or in pursuance of any of the said provisions,shall be punished with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.(2)Whoever after having been convicted of,-(a)contravening any of the provisions of this Act specified in the first and second columns of Schedule II, or(b)contravening any rule or order made under any of the provisions so specified, or(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him, under or in pursuance of any of the said provisions,continues to contravene the said provision or the said rule or order, or continues to fail to comply with the said direction or requisition, shall be punished for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.Explanation. - The entries in the third column of Schedules I and II headed "Subject" are not intended as definitions of the offences described in the provisions specified in the first and second columns thereof, or even as abstracts of those provisions, but are inserted merely as references to the subject dealt with therein.
