15. Penalties — (1) If the trustee of a goshala fails or neglects to submit to the Registrar a statement as required under section 5, or report any change in the particulars of the goshala as required under section 8 or submits a statement or reports any change in the particulars as the case may be, which he knows or has reason to believe to be false in any material, particulars, such trustee shall, on conviction, be punishable with fine not exceeding fifty rupees.
(2)If the trustee of a goshala fails or neglects to keep accounts or to furnish a statement of accounts as required under section 12, or furnishes a statement which he knows or has reason to believe to be false in any material particulars, such trustee shall, on conviction, be punishable with fine not exceeding five hundred rupees.(3)If any trader fails to comply with the provisions contained in section 9 within a period of two months from the date fixed by the Registrar under sub-section (2) of section 10, he shall, on conviction, be punishable with, fine not exceeding five hundred rupees.(4)If any person contravenes any other provision of this Act or any rule or regulation made thereunder or fails to comply with any order made in pursuance of such provision, rule or regulation, he shall, if no other penalty is provided elsewhere in this Act, for such contravention, on conviction, be punishable with fine which may extend to one hundred rupees.(5)Any Court may, while passing an order of conviction and sentence under sub-section (1) , (2), (3) or (4), specify a period within which the person convicted shall comply with the provisions of the Act, or the rules or regulations made thereunder which may be found to have been contravened by him and may also impose a fine not exceeding twenty rupees for every day for the period during which the default continues after the expiry of the period so specified.Provided that if such person satisfies the Court that there was good reason for his failure to comply with the order of the Court within the period specified, the Court may, if it thinks fit, extend the period and may remit the whole or any part of the fine.
