Section 14A(1) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(1)Whoever contravenes, or fails to comply with, any of the provisions of this Act or the rules made thereunder or any order or direction made or given thereunder, shall, if no other penalty is provided under this Act for such contravention or failure, be liable to imposition of a penalty not exceeding [five thousand rupees but not less than one hundred rupees.]
