Report No. 10
78. Penalty for violation of Act etc, or obstruction in exercise of powers.-
Whoever contravenes any provision of this Act, any rule made thereunder, or any order made or direction given under this Act, or obstructs the lawful exercise of any power conferred by or under this Act, stall be punishable with imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.
[Section 20, R.A.]
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