Section 24(2) in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
(2)The Director either suo moto or on a complaint about the contravention of any of the provisions of the Act, in accordance with the procedure as may be prescribed, may, -(i)order seizure of all assets, equipment created for running of the Centre; or(ii)in case Institution fails to comply with any of the provisions of section 3 of the Act, impose a penalty upto Rs. 50,000/- depending on the nature of violation; or(iii)order suspension of Registration of such Centre; or(iv)cancel the Registration of the Centre, depending upon the severity and the frequency of the violation of any of the provisions of the Act.
