103. Penalty for contravention of orders under section 31.
- Save as provided in section 105, whoever,-(a)contravenes any orders made under section 31 or any of the conditions of a licence issued under such order, or(b)abets the commission of any offence under clause (a), shall, on conviction, be punished,-(i)if the order under which the said licence was issued was made under clauses(n) and (o) of sub-section (1) of section 31 with fine which may extend to two hundred rupees;(ii)if the order contravened was made under clause (y) of sub-section (1) of section 31, with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both;(iii)if the order contravened or the order under which the said licence was issued was made under any other clause, with fine which may extend to fifty rupees or in default to simple imprisonment which may extend to eight days.
