Section 17 in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007
17. Penalty.
(1)Any dealer, who fails to furnish a return under this Act, or has furnished incorrect particulars shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.(2)Whoever, willfully or intentionally evades or attempts to evade the payment of such cess, shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.(3)Whoever, contravenes any of the provisions of this Act or the rules made thereunder shall, if no other penalty is elsewhere provided under this Act for such contravention, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.(4)No court shall take cognizance of an offence punishable under this section save on a complaint made by or under the authority of the Director of Fisheries.
