Section 11 in The United Provinces Cotton Pest Control Act, 1936
11. Penalties.
- Whoever does any act, or without reasonable cause omits to do anything, in contravention of the provisions of any of Sections 3 to 7 and 9 or of an order passed under Section 8 shall be liable on conviction before a magistrate of the first class-(a)for a first offence or for a second offence in contravention of the same section-to a fine not exceeding one hundred rupees; and(b)for a third or subsequent offence in contravention of the same section-to a fine not exceeding five hundred rupees :Provided that when any person is convicted of a first offence in contravention of any of the said sections the magistrate may instead of sentencing him to a fine release him after admonition.
