- Whoever commits any of the following offences, that is to say,-(a)neglects without just excuse to obey an order made under section 16, or(b)breaks any of the rules made under section 17, or(c)neglects without just cause to obey an order made under section 16 after having been previously convicted of so neglecting to obey a similar order made in respect of the same child,shall be punished-(i)in the case of the offence mentioned in clauses (a) and (b), with fine which may extend to ten rupees, and(ii)in the case of the offences mentioned in clause (c), with simple imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees or with both.
