21A. [ Penalty for offences for which specific penalty is provided. [Inserted by Bihar Act 28 of 1953.]
- Any person who contravenes any provision of this Act or of any Rule made thereunder shall, if no other penalty is provided for the offence, on conviction by a Magistrate of the first class, be punishable with fine which may extend to five hundred rupees.] [Substituted by Bihar Act 28 of 1953 for the original sub-section (3).]Miscellaneous
