- Whoever being the holder of a licence, permit or pass granted under this Act, or being in the employ of such holder wilfully contravenes any rule made under Clause (1) of sub-section (2) of Section 76, shall be punished with imprisonment which may extend to two years or with fine, or with both, and where a fine is imposed the convicting Magistrate shall direct the offender to be imprisoned in default of payment of fine for a term which may extend to one year, and such imprisonment shall be in addition to any other imprisonment to which he may have been sentenced.
