(2)In making any other rule under section 5 or in making any rule under [section 4, section 7] [Substituted by Act 44 of 2007, Section 11, for " section 7" . ], section 8, section 8-A or section 8-B, the Central Government may direct that a breach of it shall be punishable with imprisonment for a period which may extend to three months, or with fine which may extend to one thousand rupees, or with both.]
