57. Penalties.- (1) Whoever contravenes the provisions of this Act or the rules
made thereunder or any examination matters or in matters relating to award ofdegrees or in giving marks cards shall on conviction be punishable with fine of not lessthan rupees fifty thousand which may extend to ten lakhs rupees or with animprisonment for a term of not less than six months which may extend to two years orwith both:Provided that, where the University is also involved in committing the offencethe permission letter granted under this Act to commence the University shall bewithdrawn.(2)A penalty under this section may the imposed without prejudice to thepenalty specified in any other Act.
