16. Penalty for offence against Section 3,7,8,9,10 and 12.
(1)Whoever contravenes any of the provisions of Section 3, 7,8, 9,10 or 12 shall be punishable with fine which may extend to five hundred rupees.(2)If any person, having been convicted of any offence punishable under subsection (1), is again guilty of any offence punishable under that sub-section, he shall be punishable for every such subsequent offence with fine which may extend to two thousand rupees.
