- Whoever fails to comply with or acts in contravention of any provision of this Act, shall, if no specific penalty has been provided for in this Act, be punishable -(a)for the first offence with simple imprisonment which may extend to one year or with fine which may extend to rupees fifty thousand or with both, and(b)for the second or subsequent offence, with imprisonment of either description which may extend to two years or with fine which may extend to rupees 1,00,000/- or with both.
