(1)Whoever fails to obtain a license or fails to comply with any of the conditions specified in the license, shall be served a show cause notice requiring him to obtain a license or comply with any of the conditions specified in the license, as the case may be, within such period, as may be prescribed.(2)If he does not comply with the show cause notice, he shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.
