Section 40 in The Rajasthan Money-Lenders Act, 1963
40. [ Punishment for contravention of certain sections and rules. [Substituted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]
- Whoever fails to comply with or acts in contravention of any of the provisions contained in section 5,21,22,23,29,30 and 37 or any of the rules made under this Act, shall, conviction, be punishable.-(a)for the first offence, with fine which may extend to two thousand rupees: and(b)for the second or subsequent offence, with fine which may extend to five thousand rupees.]
