Section 16 in Kerala Motor Vehicles Taxation Act, 1976
16. Penalties.
- Whoever contravenes any of the provisions of this Act or any rule made thereunder shall on conviction, if no other penalty is elsewhere provided in this Act or the rules for such contravention be punishable with fine which may extend to one hundred rupees and in the event of such person having been previously convicted of an offence under this Act or any rule made thereunder, with fine which may extend to two hundred rupees.
