LexSection 9 — Penalty for contravention of section 7.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
Whoever contravenes the provisions of section 7 shall for the first contravention bepunishable with imprisonment for a term which may extend to two years or with fine whichmay extend to two lakh rupees or with both, and for any subsequent contravention withimprisonment which may extend to five years or with fine which may extend to five lakhrupees, or with both.Open in Lexace · Ask the AI about this section