Section 5(a) in The Telegraph Wires (Unlawful Possession) Act, 1950
(a)[ for the first offence, with imprisonment for a term which may extend to five years or with fine, or with both, and, in the absence of special and adequate reasons to be recorded in the judgment of the Court, the term of such imprisonment shall not be less than one year and such fine shall not be less than one thousand rupees;]
