(2)Whoever contravenes the provisions of section 4, [sub-section (4) of section 5, section 6, sub-section (8) of section 8, sub-section (2) of section 10 ] [ Substituted by Act 53 of 1964, Section 18, for " Section 6" (w.e.f. 1.2.1965).]or section 25 shall be punishable [with fine which may extend to three thousand seven hundred fifty rupees] [ Substituted by Act 41 of 2005, Section 9, for " with fine which may extend to five hundred rupees" (w.e.f. 9.11.2005).].[(2-A) Whoever being required to nominate or designate a person under section 3 fails to do so, such person shall be punishable with fine which may extend to three thousand rupees.] [ Inserted by Act 41 of 2005, Section 9 (w.e.f. 9.11.2005).]
