Section 7 in The Garo Hills District (Awil Fees) Act, 1960
7. Penalty.
- Whoever contravenes any of the provisions of the Act or any rules made thereunder shall be punishable with a fine which may extend to fifty rupees and in the event of such person having been previously punished for an offence under this Act or under any rule made thereunder, with fine which may extend to five hundred rupees.
