Section 26 in The Punjab Shops and Commercial Establishments Act, 1958
26. Penalties.
- Subject to the other provisions of this Act, whoever contravenes any of the provisions of this Act, or the rules made thereunder and no penalty has been provided for such contravention in this Act, shall be liable on conviction, to a fine not exceeding one hundred rupees for the first offence, and three hundred rupees for every subsequent offence :Provided that the fine in respect of every subsequent offence within the same year shall not be less than one hundred rupees in any case.
