Section 39 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
39. Penalty for collecting money in contravention of section 27.
- Where any educational institution is found to be collecting money in contravention of the provisions of sub-section (3) of section 27, every person, who at the time of such collection was incharge of, and shall be responsible to the institution for its management shall, on conviction, be punished with imprisonment for a term which may extend to six months and with fine which may extend to one thousand rupees. On such conviction the institution shall refund the monies so collected to the person from whom it was collected.
