Section 24(1) in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
(1)The Deputy Commissioner concerned either suo moto or on a complaint that the Institution or Head of Centre has contravened any of the provisions of the Act, in accordance with the procedure as may be prescribed, may, -(i)impose a penalty upto Rs. 15,000/- depending on the nature of violation; or(ii)recommend to the Director seizure of all assets, equipments created for running of the Centre; or(iii)recommend to the Director suspension of Registration of such Centre; or(iv)recommend to the Director cancellation of Registration of such Centre.
