Section 34(a) in The Bombay Money Lenders Act, 1946
(a)[ for the first offence with simple imprisonment which may extend to two months or with fine which may extend to Rs. 500 or with both, and [Clauses (a) and (b) were substituted for the original clauses (a) to (c) by Bombay 57 of 1949, section 7.]
