Section 10 in The U.P. Primary Education Act, 1919
10. Penalty for failure to obey attendance order.
(1)Any parent against whom an order has been passed under Section 9, and who, without reasonable excuse as defined in Section 8, has failed to obey such order ,shall, on conviction before a magistrate, be liable to a fine not exceeding five rupees.(2)Any parent who having been convicted of an offence under sub-section (1) continues to disobey the order passed under Section 9 shall be liable to a further fine which may extend to one rupee for every day after the date of the first conviction during which he is proved to have persisted in disobeying the order.
