Section 16 in The Punjab Motor Vehicles Taxation Act, 1924
16. [ Penalties for contravention of rules. (1) In making any rule under the preceding section the [State] [Added by Punjab Act III 1940, section 4.] Government may direct that any person contravening the rule shall be punishable with fine which may extend to twenty rupees and in the event of any subsequent conviction for the same offence, with a fine which may extend to a hundred rupees.
(2)No court inferior to that of a [Judicial] [Inserted by Punjab Act No. 25 of 1964.] Magistrate of the second class, shall try any offence punishable under this Act.] [Inserted by Punjab Act 5 of 1963.][* * * * * * * *] [Schedule omitted by Punjab Act No. XIV of 1954.].
