Section 28(6) in Jharkhand Motor Vehicles Taxation Act, 2001
(6)Whoever contravene any of the provisions of this Act or the Rules made hereunder shall, if no specific penalty has been prescribed for the offence in the preceding subsection, be punished with fine which may extend upto Rs. 500/- and in the event of such person having been previously convicted of any offence under this Act or in the Rules made there under, with a fine which may extend upto Rs. 1,000/-.
