Section 23 in The Chhattisgarh Primary Education Act, 1961
23. Penalty for contravention of Section 20.
- If any person contravenes the provisions of Section 20, he shall be punishable with fine which may extend to twenty-five rupees, and in the case of a continuing contravention, with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contraventions.
