63A. [ Penalty for contravention of other provisions. [Inserted by Act 17 of 1966 w.e.f. 15.11.1966]
- Any person who willfully acts in contravention of any of the provisions of this Act in respect of which no other provision has been made in this Chapter, shall be punishable with imprisonment which may extend to six months, or with fine which may extend to five hundred rupees, or with both.]
