75. Penalties for contravention, etc., not expressly mentioned.
- Any person who contravenes any provision of this Act or any rule or order made thereunder or abets any such contraventions or, who fails to comply with any provision of this Act, or any rule or order made thereunder shall, where no express penalty is elsewhere provided for such contravention or failure, be liable to such penalty, not thousand rupees, for every such contravention, failure or abatement, as the case may be.
