34. Penalty for offence not otherwise provided for.
- Whoever does any act in contravention of any of the provisions of this Act, or of any rule, notification, or order, made, issued or passed thereunder and not otherwise provided for in this Act, shall, on conviction, be punished with fine which [shall not be less than two thousand rupees but which may extend to twenty thousand rupees.] [Amendment vide The Pondicherry Excise (Amendment) Act, 1989 vide EOG No.16, 25th April,1989.]
