(a)Any head of a household contravening sections 5, 6, 7, 9, 13 or 14 shall for the offence, be liable to a fine which may extend to one thousand rupees or in default of payment of fine shall be punished with simple imprisonment for a term which may extend to three months and if such offence is repealed the term of such simple imprisonment may extend to one year.(b)If any head of a household pleads ignorance of the fact that a child has been kept or maintained in his house in contravention of section 5 or that a child is being maintained in his house without a report being made under section 7, the burden of proving plea shall lie on him.(c)Where any head of a household proves his ignorance under sub-section (b), the person who has kept or maintained the child in the house without the knowledge the head of the household shall, be similarly liable to the same penalties as if he himself were the head of the household.
