Section 6 in The Bengal Criminal Law Amendment Act, 1930
6. Penalties for breaches of orders under section 2, 2A and 3
(1)Whoever knowingly and wilfully disobeys any direction in an order made under sub-section (1) of section 2 shall be punishable with imprisonment for a term which may extend to seven years and shall also be liable to fine.(2)Whoever knowingly and wilfully disobeys any direction in an order made under sub-section (1) of section 2A shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.(3)Whoever fails to comply with any direction in a notification published under sub-section (2) of section 3 shall, unless he proves that he had no knowledge of the notification, or that it was not possible for him to comply therewith and that he has taken all reasonable steps to make known to the officer before whom he was directed to appear the place where he may be found and the cause which rendered it not possible for him to comply therewith, be punishable with imprisonment for a term which may extend to seven years and shall also be liable to fine.(4)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, (Act V of 1898) an offence under this section shall be a cognizable and non-bailable offence for which a warrant shall ordinarily issue in the first instance.
