Section 10 in The United Provinces District Boards Primary Education Act, 1926
10. Penalty for failure to obey attendance order. -
(1)Any parent against whom an order has been passed under Section 9, and who without reasonable excuse as defined in Section 8 has failed to obey such order, shall on conviction before a Magistrate, be liable to a fine not exceeding five rupees.(2)Any parent who having been convicted of an offence under subsection (1) continues to disobey the order passed under Section 9 shall be liable to a further fine not exceeding one rupee for every day, after the date of the first conviction, during which he is proved in a subsequent proceeding taken before a Magistrate to have persisted in disobeying the order.
