Section 17(5) in Himachal Pradesh Motor Vehicles Taxation Act, 1972
(5)Whoever contravenes any of the provisions of this Act or any rules made There under, and no penalty is provided for such contravention, shall, on conviction, be punishable with a fine, which may extend to five hundred rupees and in the event of such person, having previously been convicted of an offence under this Act, or the rules made thereunder, with fine which may extend to one thousand rupees.
