63D. [] [S. 63A renumbered as Section 63d by Act 35 of 1977, Section 30 (w.e.f. 1.5.1978). Original Section 63A was ins. by Act 26 of 1951, Section 7. ] General provision for punishment of offences not otherwise provided for.
If any person contravenes any of the provisions of this Act for which no other penalty is provided in this Act, he shall be punishable with fine which may extend to two hundred rupees.
