Section 89 in The West Bengal Primary Education Act, 1973
89. Penalty for failure to obey order for causing attendance of a child in a primary school.
- Any guardian who fails to comply with an order passed under sub-section (1) of section 88, unless such order is rescinded in an appeal made under sub-section (2) of that section, shall, on conviction before a Magistrate, be liable to a fine not exceeding twenty rupees, and if so ordered also a recurring fine not exceeding one rupee for each day after the first during which he continues so to offend.
