Section 26 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
26. Other offences.—
If any person contravenes any of the provisions of this Act or of any rules made thereunder for which no other penalty is elsewhere provided, he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both.
