Section 41 in THE SURROGACY (REGULATION) ACT, 2021
41. Penalty for contravention of provisions of Act or rules for which no specific punishment is provided.
Whoever contravenes any of the provisions of this Act, rules or regulations made thereunder for which no penalty has been provided in this Act, shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to five lakh rupees and in the case of continuing contravention with an additional fine which may extend to ten thousand rupees for every day during which such contravention continues after conviction for the first such contravention.
