Section 17(a) in Hyderabad Children Protection Act
(a)Any head of a household contravening sections 5, 6, 7, 9, 13 or 14 shall for the offence, be liable to a fine which may extend to one thousand rupees or in default of payment of fine shall be punished with simple imprisonment for a term which may extend to three months and if such offence is repealed the term of such simple imprisonment may extend to one year.
