Section 46 in Arunachal Pradesh Money Lending (Regulation) Act, 2018
46. General provisions regarding penalties.
- Whoever fails to comply with or acts in contravention of any provision of this Act, shall, if no specific penalty has been provided for in this Act, be punishable,-(a)for the first offence with imprisonment of either description which may extend to five years or with fine which may extend to five lakh rupees, or with both; and(b)for the second or subsequent offence, with imprisonment of either description which may extend to five years or with fine which may extend to five lakh rupees, or with both.
