Section 59(5) in The East Punjab Children Act, 1949
(5)Where an order has been made for the removal of all children from an institution for the reception of poor children, the institution shall not be again used for the reception of children without the consent of the[State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and any person who knowingly permits it to be so used shall, on conviction, be liable to a fine not exceeding fifty rupees and to a further fine not exceeding ten rupees in respect of each day during which the user continues after conviction.
