63. General provision for punishment of offences under Parts It to IV.
- Whoever contravenes any provision of Parts II to IV of this Act or any rule made under this parts shall, if no other penalty is provided for the offence, by punishable for fine which may extend to Rs. 50, or if having been previously convicted of any offence under this Act, he is again convicted of any offence under this Act, with fine which may extend to Rs. 200.
