Section 8 in The Bengal Orphanages And Widows' Homes Act, 1944
8. Penalty.
- Whoever acts in contravention of any of the provisions of this Act shall on conviction be punished with fine which may extend to five hundred rupees, and in the case where the contravention is a continuing one with further fine which may extend to fifty rupees for every day after the first during which such contravention continues subsequent to such conviction.
