(19)Any contravention or non-adherence of any provisions of this section by any Children's Home shall be punishable with imprisonment of either description for a term which may extend to three years and shall also be liable to a fine which may extend to Rs. 1,00,000/-.] [Sub-section (16) to (19) inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
