61. Penalty for use of [certain institutions] in contravention of section 35. - Whoever uses or knowingly permits to be used [any institution referred to in section 35 in contravention of that section] shall, on conviction, be punished with fine which may extend to five hundred rupees and to a further fine not exceeding fifty rupees in respect of each day during which the institution is so used or permitted to be used after the conviction.
