- Whoever fails to comply with or acts in contravention of any provision of this Act, shall, if no specific penalty has been provided for in this Act, be punishable -(a)[ for the first offence with simple imprisonment which may extend to [one year] [Clauses (a) and (b) were substituted for the original clauses (a) to (c) by Bombay 57 of 1949, Section 7.] or with fine which may extend to [Rs. 5,000] [These letters and figures were substituted for the letters and figures 'Rs. 500' by Maharashtra 76 of 1975.] or with both, and(b)for the second or subsequent offence with imprisonment of either description or which may extend to [two years or with fine which may extend to Rs. 1,000] [These letters and figures were substituted for the words 'six months or with fine', by Maharashtra 76 of 1975, Section 17(b).] or with both.]
