61. Penalty for use of [certain institutions] [These words were substituted for the words 'voluntary home' by Maharashtra 54 of 1975, Section 32(2).] in contravention of section 35.
- Whoever uses or knowingly permits to be used [any institution referred to in section 35 in contravention of that section] [These words and figures were substituted for the words and figures 'any voluntary home in contravention of the provisions of section 35', by Maharashtra 54 of 1975, Section 32(1).] shall, on conviction, be punished with fine which may extend to five hundred rupees and to a further fine not exceeding fifty rupees in respect of each day during which the institution is so used or permitted to be used after the conviction.
