(5)[ If any person, without reasonable excuse, makes default in complying with any of the requirements of this section, he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to [one thousand rupees] [Substituted by Act 65 of 1960, Section 167, for sub-Section (5) (w.e.f. 28.12.1960). ][for every day during which the default continues, or with both.
