Section 13(1) in The Punjab Primary Education Act, 1960
(1)If any parent fails to comply with an attendance order passed under section 9, he shall be punishable with fine not exceeding twenty-five rupees and, in the case of a continuing contravention with an additional fine not exceeding one rupee 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 person in respect of a child in any one year shall not exceed three hundred rupees.
