(1)Any guardian of an unprotected child or unprotected person who contravenes the provisions of or any directions given under sections 3, 4, 6, 7, 10, 13 and 14 without reasonable cause or gives intentionally wrong information as to age, parentage, guardianship, or address of a child under his care or custody and any vaccinator who neglects to issue any prescribed certificate under this Act shall be punishable with fine which may extend to twenty rupees.
