LexSection 8 — Penalty for contravention of section 5 or section 6.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
Whoever contravenes the provisions of section 5 or section 6 shall for the firstcontravention be punishable with imprisonment for a term which may extend to one year orwith fine which may extend to fifty thousand rupees or with both, and for anysubsequentcontravention with imprisonment which may extend to two years or with fine which mayextend to one lakh rupees, or with both.Open in Lexace · Ask the AI about this section