- Whoever -(a)violates the provisions of section 3;(b)does not comply with the provisions of sub-section (3) of section 7;(c)neglects, without just excuse to obey an order made under section 14;(d)commits a breach of the rules made under section 15; or(e)neglects, without just cause, to obey an order made under section 14 after having been previously convicted of so neglecting to obey a similar order made in respect of the same child;shall be punishable as follows, namely :-(i)in the case of the offence mentioned in clause (a), with simple imprisonment for a term which may extend to three months, or with fine which may extend to two hundred rupees, or with both;(ii)in the case of the offences mentioned in clauses (b), (c) and (d), with fine which may extend to fifty rupees; and(iii)in the case of the offence mentioned in clause (e), with simple imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
