Indian Post Office Act, 1898
59. Penalty for contravention of section 5
(1) Whoever, in
contravention of the provisions of section 5, carries, receives, tenders or
delivers letters, or collects letters, shall be punishable with fine which may
extend to fifty rupees for every such letter.
(2) Whoever, having
already been convicted of an offence under this section, is again convicted
thereunder, shall, on every such subsequent conviction, be punishable with fine
which may extend to five hundred rupees.