(5)Any person who uses, diverts, collects or consumes water from Government water source in contravention of the provisions of this section, shall on conviction, be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to twenty-five thousand rupees, or with both and where any such person after being convicted under this sub-section for the offence continues to commit the offence or commits it for the second or any subsequent time he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to fifty thousand rupees, or with both.
