Section 16 in The Cotton Ginning and Pressing Factories Act, 1925
16. [ Penalty. [Section 16 & 17 Inserted by Rajasthan 10 of 1957]
- whoever contravenes any of the provisions of this Act or any rule made thereunder or any of the conditions subject to which the license has been granted to him shall, on conviction, if no other penalty is already provided in this Act for such contravention, be punishable with fine which may extend to five hundred rupees or, if he has previously been convicted of an offence under this Act or any rule made thereunder, with fine which may extend to fifteen hundred rupees.]
