81. Penalty for breach of provisions of section 85.
- Any person who commits a breach of the provisions of section 85 shall on conviction be punished,-(i)for a first offence with fine which may extend to five hundred rupees;(ii)for a second offence with fine, which may extend to one thousand rupees, but which shall not be less than two hundred rupees; and(iii)for a third and subsequent offence with -imprisonment for a term which may extend to two years and with fine which may extend two thousand rupees.
