112. General provision for punishment of offences.
- Whoever contravenes any provision of this Act or of any rule made thereunder shall, if no other penalty is provided for the offence, be punishable with fine which may extend to [one hundred rupees] [Substituted by Act 100 of 1956, section 83, for 'twenty rupees' (w.e.f. 16-2-1957).] or, if having been previously convicted of any offence under this Act he is again convicted of an offence under this Act, with fine which may extend to [three hundred rupees] [Substituted by section 83, Act 100 of 1956, for 'one hundred rupees' (w.e.f. 16-2-1957).],
