- Whoever contravenes any of the provisions of this Act or the rules for which no specific penalty has been provided by this Act [or fails without reasonable cause to comply with any order passed or direction issued under any of the provisions of this Act by the Charity Commissioner, Joint Charity Commissioner or Deputy or Assistant Charity Commissioner] [These words were inserted by Bombay 6 of 1960, Section 34.] shall, on conviction, be punished with fine which may extend to Rs. 500/-.[Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court, a person who has a previous conviction under this section, shall be punished with fine which shall not be less than Rs. 3001] [This proviso was added by Gujarat 31 of 1963, Section 6.]
