Section 24 in The Bihar Evacuee Property (Management) Act 1953
24. Penalty for contravention of the provisions of the Act, other etc.
- Any person who contravenes any provision of this Act or of any rule or order made thereunder or obstructs the lawful exercise of any power conferred by or under this Act, or makes default in complying with any requirement of this Act or of any rule or order made thereunder, shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
