31. Penalties for violation of preventive measures.
(1)Any person who violates any of the provisions under Sections 13, 17, 18, 19 and 20 of this Act, shall be punishable, on conviction before a Magistrate, with imprisonment which may extend to two years or with fine which may extend to five thousand or with both.(2)Any person who uses any warehouse or any workshop in respect of which a licence has been refused or after the licence in respect thereof has been withdrawn during the time for which such licence has been suspended, shall be punishable, on conviction before a Magistrate, with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.(3)Any holder of a licence who breaks any of conditions under which a licence is held in respect of any warehouse or workshop shall be punishable, on conviction before a Magistrate, with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.(4)If there be a change in the occupation of any warehouse, the person entering into occupation fails to give a notice and to pay the fees required under Section 16 or if a licence is not renewed timely as required under Section 13 (5) such person or the owner or occupier of such warehouse or workshop shall be punishable, on conviction before a Magistrate, with fine which may extend to twenty rupees per day.(5)Any person who wilfully obstructions or offers any resistance to or impedes or otherwise interferes with the Director or any officer exercising powers under Section 15, or any assistant accompanying the Director or such officer while exercising such powers, shall be punishable on conviction before a Magistrate, with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both.(6)Any person who wilfully obstructs or interferes with any member of the Force who is engaged in fire fighting operations, shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.
