Section 16 in The Assam Health Establishments Act, 1993
16. General provision for punishment of other offences.
- Any person who contravene any of the provision of this Act or of any rule or regulation, made thereunder for the contravention of which no penalty is expressly provided in this Act, shall on conviction, be punishable with imprisonment which may extend to six months and with fine which may extend to ten thousand rupees.
