Section 19 — Penalty for contravention of section 14.
The Delhi Primary Education Act, 1960
If any person contravenes the provisions of section 14, he shall be punishable with fine which may extend to twenty-five rupees and, in the case of a continuing contravention, with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contraventions.Open in Lexace · Ask the AI about this section
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