109. Penalty for contravening orders under section 361 [,36A] [Inserted by Act 26 of 2011 w.e.f. 26.04.2011.] or 37.
- Whoever contravenes or disobeys any order or direction made under section 36 [,36A] [Inserted by Act 26 of 2011 w.e.f. 26.04.2011.] 1 or section 37 or any onditions of a licence granted thereunder or abets the contravention or disobedience thereof shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
