Section 58(2) in The East Punjab Children Act, 1949
(2)If default is made in sending the prescribed particulars with respect to any institution for the reception of poor children in accordance with the requirements of sub-section (1), the person in charge of the institution shall on conviction, be liable to a fine not exceeding fifty rupees and to a further fine not exceeding ten rupees in respect of each day during which the default continues after conviction.
