Section 14(1) in The Public Liability Insurance Act, 1991
(1)Whoever contravenes any of the provisions of [sub-section (1) or sub-section (2) or sub-section (2-A) or sub-section (2-C)] [Substituted by Act 11 of 1992, Section 6, for " sub-section (1) or sub-section (2)" (w.r.e.f. 31.1.1992).] of section 4 or fails to comply with any direction issued under section 12, he shall be punishable with imprisonment for a term which shall not be less than one year and six months but which may extend to six years, or with fine which shall not be less than one lakh rupees, or with both.
