22. Punishment of offences. Whoever commits any of the undermentioned offences (that is to say):-(a) violates the provisions of section six,
(b)neglects without just excuse to obey an order made under section eighteen,(c)breaks any of the rules made under section nineteen 2 or twenty, or(d)neglects without just cause to obey an order made under section eighteen after having been previously convicted of so neglecting to obey a similar order made in respect of the same child, shall be punished as follows (that is to say):- in the case of the offence mentioned in clause (a), with simple imprisonment for a term which may extend to three months, or with fine which may extend to two hundred rupees, or with both; in the case of the offences mentioned in clauses (b) and (c), with fine which may extend to fifty rupees; and in the case of the offence mentioned in clause (d), with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
