Report No. 198

Chapter IV

Miscellaneous

Appeal.- (1) Any person who is aggrieved by an order passed under section 10, may appeal against such order to the High Court within thirty days from the date of order.

(2). The High Court shall decide the appeal as expeditiously as possible and preferably within thirty days from the date of service of notice on respondent.

16. Offences.-

Whoever contravenes the provisions of sub-section (2) of section 7, sub section (2) of section 11 and sub section (2) of section 14, shall be punished with imprisonment of either description which may extend to two years and shall also be liable to fine which may extend upto rupees ten thousand.

17. Power of High Court to make rules.-

(1) Every High Court may, make rules for the purpose of enforcement of the provisions of the Act in the Court of the Magistrate or of the Judge.