Section 28 in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
28. Penalty for subsequent breaches.
(1)Any person committing a breach of any of the provisions of the Act or the Rules made thereunder for which he has been once punished with fine by the prescribed authority under any of the provisions of this Chapter, shall be punishable with imprisonment which may extend to six months or with fine which may extend to Rs. 5,000 or with both.(2)No prosecution shall be instituted against any person for any offence under this Act except on a complaint made by the prescribed authority.(3)Any fine imposed under this Chapter shall be recovered as if it were a fine recoverable under the provisions of the Code of Criminal Procedure, 1973 (Central Act 45 of 1860.)
