68. Penalty for offences not otherwise provided for.
- Whoever is guilty of any act or intentional omission in contravention of any of the provisions of this Act; or of any rule, notification or order made, issued or given, thereunder and not otherwise provided for in this Act, shall be punishable for every such act or omission with a fine may extend to [two hundred] [Substituted for 'two hundred' by Haryana Act No. 4 of 2001.] rupees.
