- Whoever fails to comply with or acts in contravention of any provision of this Act, shall, if no specific penalty has been provided for in this Act, be punishable-(a)[ for the first offence with simple imprisonment which may extend to two months or with fine which may extend to Rs. 500 or with both, and [Clauses (a) and (b) were substituted for the original clauses (a) to (c) by Bombay 57 of 1949, section 7.](b)for the second or subsequent offence with imprisonment of either description which may extend to six months or with fine or with both].
