9A. [ Penalty for contravention by consumer. [Sections 9A, 9B and 9C were inserted by Bombay 13 of 1950, Section 6.]
- If a consumer, without reasonable excuse, the burden of proving which shall lie on the consumer, fails to comply with any direction given to him by the Inspector under any of the provisions of this Act, he shall on conviction, be Punished with a fine which may extend to Rs. 100 and, in the case of a continuing failure, with an additional fine which may extend to Rs. 10 for every day during which such failure continues after conviction for the first such failure.
