Section 9 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
9. Punishment for contravention of certain provisions.
(1)Any person who contravenes the provisions of Section 4 of this Act shall be punishable with imprisonment for a term which may extend to seven years, or with fine which may extend to one lakh, or with both.(2)Any person who contravenes the provisions of Section 8 or any of the rules made under this Act or any of the conditions of Licence, shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to fifty thousand, or with both.
