Section 8 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
8. Penalty for contravention of section 5 or section 6.—
Whoever contravenes the provisions of section 5 or section 6 shall for the first contravention be punishable with imprisonment for a term which may extend to one year or with fine which may extend to fifty thousand rupees or with both, and for any subsequent contravention with imprisonment which may extend to two years or with fine which may extend to one lakh rupees, or with both.
