62A. [ Penalty for breach of provisions of section 68, sub-section (2). [Sections 62A & 62B were inserted by Gujarat 19 of 1965 Section 6.]
- Any person who commits a breach of the provisions of sub-section (2) of section 68 shall on conviction, be punished,-(i)for a first offence with fine which may extend to five hundred rupees;(ii)for a second offence, with fine which may extend to one thousand rupees, but which shall not be less than two hundred rupees, and(iii)for a third and subsequent offences, with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees.
