Section 22(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(2)Whoever, being a person against whom an order of restriction or an order of settlement has been made, contravenes any other rule made under section 26, or being a habitual criminal fails to comply with the provisions of section 15, shall be punishable,-(a)on a first conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both; and(b)on any subsequent conviction, with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees, or with both.
