Section 14 in Gujarat Compulsory Primary Education Act, 1961
14. Penalty for employing child to whom scheme applies.- ??? knowingly takes into his employment, either on his own behalf or on behalf of any person any child respect of whom the provisions of section 9 apply, so as to interfere with the education or instruction of such child shall subject to the provisions of peel ion 20, on conviction, be punished with a fine not-exceeding twenty-five rupees and in the case of a continuing contravention with an additional fino not exceeding rupee one for every day during which such contravention continues after conviction for the first of such contraventions.
