(6)Any person who-(a)opposes or fails to obey any order under sub-section (1), or.(b)contravenes the conditions of any licence under sub-section (1), or(c)when the order referred to in sub-section (2) is in force, convenes or collects any assembly or meeting or directs or promotes any procession-(i)without the permission of the Commissioner under clause (b) of sub-section (3), or(ii)in contravention of any of the conditions subject to which the permission was granted under that clause, shall be liable, on conviction, to a fine not exceeding one hundred rupees.
