Section 76F in The Goa, Daman and Diu Public Health Act, 1985
76F. Penalties.
- Whoever, knowingly contravenes any provisions under sections 76C, 76D or 76E and disobeys any order or requisitions made under any of the aforesaid sections or obstructs any official of the Health Services, shall on conviction, be punished with fine which may extent to [Rs. 5000/-] [Substituted by the Amendment Act 10 of 2009.] and in case of continuing offence with further fine which may extend to [rupees five hundred] [Substituted by the Amendment Act 10 of 2009.] for every day after the first conviction during which such contravention continues.]
