Section 22 in The Chhattisgarh Primary Education Act, 1961
22. Penalty for contravention of Section 19.
(1)If any parent fails to comply with an attendance order passed under Section 19, he shall be punishable with fine not exceeding two rupees, and in the case of a continuing contravention with an additional fine not exceeding fifty naye paise for every day during which such contravention continues after conviction for the first of such contravention :Provided that the amount of fine payable by any one person in respect of any child in any one year shall not exceed fifty rupees.(2)If any person fails to furnish any information as required by sub-section (4) of Section 19, he shall be punishable with fine which may extend to twenty-five rupees.
