Section 6 in The Newspaper (Price And Page) Act, 1956
6. Penalties .-(1) If any newspaper is published or sold in contravention of section 4, the publisher of the newspaper shall, on first conviction, be punishable with fine which may extend to one thousand rupees and on any second or subsequent conviction, with fine which may extend to two thousand rupees.
(2)If the publisher of any newspaper-(a)refuses or neglects to comply with any direction of the Press Registrar given under section 5; or(b)furnishes or causes to be furnished to the Press Registrar any weekly returns or statistics which he has reason to believe to be false, he shall be punishable with fine which may extend to five hundred rupees.
