Section 11FF in The Chhattisgarh Moneylenders Act, 1934
11FF. Penalty for contravention of provisions of Section 2-A and Section 3 (1) (c) of the Act.
- Whoever contravenes the provisions of Section 2-A or clause (c) of sub-section (1) of Section 3 shall be punishable with fine which may extend to two thousand rupees or if he has previously been convicted of an offence under Section 2-A or clause (c) of sub-section (1) of Section 3, as the case may be, with fine which may extend to five thousand rupees.
