Section 24 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
24. Penalty for contravening provisions of section 15.
- Any person who prepares, serves, distributes or provides for consumption or causes to be prepared, served, distributed or provided for consumption any sweet or foodstuff in contravention of section 15, shall on conviction, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.
