Section 5 in The Punjab Instruments (Control of Noises) Act, 1956
5. Penalty.
- Whoever contravenes the provisions of the Act shall be liable to be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.[6. Offences to the cognizable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under this Act shall be cognizable.] [Added by Punjab Act No. 42 of 1957.]
