Section 34(a) in The Bombay Money-Lenders Act, 1946
(a)[ for the first offence with simple imprisonment which may extend to [one year] [Clauses (a) and (b) were substituted for the original clauses (a) to (c) by Bombay 57 of 1949, Section 7.] or with fine which may extend to [Rs. 5,000] [These letters and figures were substituted for the letters and figures 'Rs. 500' by Maharashtra 76 of 1975.] or with both, and
