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Report No. 135 6.9. Penalty for violation of section 81.- However, we must note that the penalty provided for the infringement of section 81, Mental Health Act, 1987 is rather mild. Such infringement appears to be governed by section 85 of the Act, quoted below: "85. Any person who contravenes any of the provisions of this Act or of any rule or regulation made thereunder, for the contravention of which no penalty is expressly provided, shall, on conviction, be punishable with imprisonment for a term which may extend to six months, or with fine, which may extend to five hundred rupees, or with both."    |
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