Section 47 in Himachal Pradesh Para-Veterinary Council Act, 2010
47. Penalty for contravention of sections 19, 20, 21, 27 or 39.
(1)Whoever contravenes the provisions of sections 19, 20, 21, 27 or 39 of this Act shall, without prejudice to the provisions of section 45 of this Act, be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and with fine which may extend to five lacs rupees but shall not be less than fifty thousand rupees.(2)Where conviction is made under sub-section (1), the court may, in addition to awarding any punishment under that sub-section, by order in writing, require the Para-veterinary institution or any other person convicted to refund the money so collected in excess to the person from whom it was collected within such period as may be specified in the order.
