(1)If a trustee of a Goshala fails to furnish a return, report or information required by or under this Act within the time allowed therefor or furnishes a return, a report or information which he knows or has reason to believe to be false in any material particular, he shall, on conviction, be liable to a fine not exceeding one thousand rupees.(2)If a merchant or trader fails to pay the moneys in accordance with the provisions of Section 11 and the rules in this behalf or fails to furnish within the prescribed time the return under Section 12 he shall, on conviction, be liable to a fine not exceeding five hundred rupees.(3)If a person contravenes any other provisions of this Act or of a rule, regulation or order made thereunder, he shall, on conviction, be liable to a fine not exceeding three hundred rupees.(4)A court shall, while passing a sentence under any of the foregoing sub-sections, specify the period within which the person so convicted shall comply with the relevant provisions of this Act or the rule, regulation or order made thereunder and shall also impose an additional fine not exceeding twenty-five rupees for every day during which the default continues after the period so specified:Provided that if such person satisfies the court that there was good reason for his failure to comply with the order of the court within the period so specified, the court may extend the period for the compliance and may also remit the whole or any part of the additional fine.
