Section 97 — Penalties for offences under sections 80 to 96.

The Delhi Police Act, 1978
Any person who contravenes any of the provisions of sections 80 to 96 (both inclusive) shall, on conviction, be punished with fine which may extend to one hundred rupees, or, in default of payment of such fine, with imprisonment for a term not exceeding eight days.

Official Hindi (PDF) ↗

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