Section 6(5) in Chhattisgarh Protection of Depositors Interest Act, 2005
(5)Whoever contravenes the provisions of this section shall be punished with imprisonment, which may extend to three months or with fine, which may extend to five thousand rupees or with both and financial establishment shall also be liable to pay fine, which shall not be less than twenty five thousand rupees but may extend to fifty thousand rupees.
