Section 17 in Gujarat Compulsory Primary Education Act, 1961
17. Penalty for contravention of section 13.
(1)If any parent fails to comply with an attendance order made under section 13 unless such order is rescinded in an appeal made under sub-section (7) of that section, he shall, on conviction, be punished with a fine not exceeding two rupees; and in the case of a continuing contravention, with an additional fine not exceeding fifty naye poise for every clay during which such contravention continues after conviction for the first of such contraventions:Provided that the amount of fine payable by any one person in respect of any child in any one academic year shall not exceed fifty rupees.(2)If any person fails to furnish any information as required by sub-section (4) of section 13, he shall on conviction, be punished with fine which may extend to twenty-five rupees.
