Section 8(2) in The Cotton Ginning and Pressing Factories Act, 1925
(2)If default is made in handing over any register or making any report as required by sub-section (1), the transferor or the transferee, as the case may be, [shall, on conviction, be punishable] [Substituted by Rajasthan 10 of 1957 for the words 'shall be punished'.] with fine which may extend to fifty rupees.
