Section 5A in The Maharashtra Entertainments Duty Act, 1923
5A. [ Punishment for non-compliance with other provisions. [Section 5A was inserted by Bombay 41 of 1958, Section 3(e).]
- Any person who contravenes any of the provisions of this Act for which no other punishment has been provided for in this Act, shall on conviction, [be punished with imprisonment for a term which may extend to six months or [with fine of not less than two thousand rupees and not more than five thousand rupees] or with both] .]
