43. Penalty for contravention of section 21 or section 22.
- Whoever contravenes the provisions of section 21 or section 22 shall, on conviction, be punished with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees :Provided that in absence of the special and adequate reason to the contrary' to be mentioned in the judgements of the Court -(i)for the first offence, such imprisonment shall not be less than one month and such fine shall not be less than five thousand rupees;(ii)for the second and subsequent offences, such imprisonment shall not be less than six months and such fine shall not be less than ten thousand rupees.
