Section 19G — Penalty for contravention where no separate penalty has been provided.

Whoever fails to comply with any provision of this Act, the rules or the regulations or bye-laws made or directions issued by the Board thereunder for which no separate penalty has been provided, shall be 1 [liable to a penalty which shall not be less than one lakh rupees but which may extend to one crore rupees].

Official Hindi (PDF) ↗

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