Section 50-B — Penalties for breach of such rules

50-B. Penalties for breach of such rules. —The State Government may, in making any rule under any of the powers conferred by this Act, attach to the breach of it, in addition to any other consequences that would ensue from such breach, a punishment on conviction before a Magistrate not exceeding six months' imprisonment, or three hundred rupees fine, or both.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›