236. Penalty for offences under Sections 229, 230 and 235.
- Any person who-(1) without a license uses any place for any of the proposes specified in Section 229 or uses any place for the manufacture of bricks, pottery titles or lime in contravention of the provisions of Section 235; or(2)being a holder of a license under Section 299 breaks any condition of such license; or(3)uses any place for the purpose of public cinematographic exhibitions, dramatic performances, circuses or variety shows or as a place of public resort for similar recreation or amusements, in contravention of the provisions of Section 230;shall be liable to a fine not exceeding one hundred rupees, and to a further fine not exceeding twenty rupees every day during which the offence is continued after he has been convicted of such offence.Infectious and Contagious Diseases
