(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than one month but which may extent to six months and with a fine which may extend to five thousand rupees.] [Sub-section (4) was added by Maharashtra 27 of 1985, Section 38, (w.e.f. 10-12-1985).]
