Section 4 in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960
4. Punishment for contravention of section 3
- Whoever commits a contravention of the provisions of section 3 or instigates, abets or assists the commission of any such contravention shall be punishable with imprisonment of either description for a term which may extend to one year, or with fine may extend to one thousand rupees, or with both.
