Section 9 in Hyderabad Compulsory Primary Education Act 1952
9. Penalty for failure to cause a child to attend school.
(1)When a Local Committee is satisfied that a guardian has failed to cause his child to attend school or that any person is interfering with such attendance, of a child even after the issue of an attendance order under section 8, it shall report the matter to the Inspector of Schools, who shall cause a complaint to be lodged against such a guardian or other person, with the Magistrate having local jurisdiction.(2)Any person proved to the satisfaction of the Magistrate, to have contravened an attendance order passed under section 8, shall be liable to a fine not exceeding five rupees and to a further fine not exceeding annas eight per day if such contravention continues after the first conviction.
