Section 14 in Gujarat Compulsory Primary Education Act, 1961
14. Penalty for employing child to whom scheme applies.
- Whoever knowingly takes into his employment, either on his own behalf or on behalf of any person, any child in respect of whom the provisions of section 9 apply, so as to interfere with the education or instruction of such child shall, subject, to till provisions of section 20, on conviction, be punished with a fine not exceeding twenty-five rupees and in the case of a continuing contravention with an additional fine not exceeding rupee one for every day during which such contravention continues after conviction for the first of such contraventions.
