Section 13 in The Punjab Primary Education Act, 1960
13. Penalty for contravention of section 9.
(1)If any parent fails to comply with an attendance order passed under section 9, he shall be punishable with fine not exceeding twenty-five rupees and, in the case of a continuing contravention with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contravention :Provided that the amount of fine payable by any person in respect of a child in any one year shall not exceed three hundred rupees.(2)If any person fails to furnish the information as required by sub- section (4) of section 9, he shall be punishable with fine which may extend to twenty-five rupees.
