Section 19(3) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(3)Whoever contravenes any of the provisions of this Act or any rule or any direction issued thereunder, for which no penalty has elsewhere been provided in this Act, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both, and in the case of continuing contravention, with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention.
