- Whoever is guilty of any act or omission in contravention of any of the provisions of this Act, or of any rule or order made thereunder, shall be punishable with fine which may extend to five hundred rupees or, in default of payment of the fine, with simple imprisonment which may extend to three months.General. - Sections 11, 11-A and 11-B read together indicated that all offences under this Act are cognizable and triable at least by a Magistrate of the Second Class. Section 5 of the Code of Criminal Procedure lays down that all offences under any law other than the Penal Code shall be investigated, inquired into, tried and otherwise dealt with according to the provision contained in that Code subject to any enactment for the time being in force regulating the manner or place of investigating, enquiring into, trying or otherwise dealing with such offences. There being no further machinery set up under this Act the provision as laid down in Section 5 of the Code of Criminal Procedure will be applicable in respect of offences punishable under this Act.
