(1)Any person who contravenes the provisions of sub-section (2) of Section 3 shall -(a)for the first offence, be punishable with imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both; and(b)for a second or subsequent offence, be punishable with imprisonment which may extend to one year or with fine which may extend to five thousand rupees or with both :Provided that in the case of second or subsequent offence, in the absence of special and adequate reasons to be recorded in writing, such imprisonment shall not be less than six months and such fine shall not be less than two thousand rupees.(2)Any person who contravenes the provisions of section 9 or sub-section (1) or sub-section (3) of Section 10 or of the rules made under this Act shall be punishable with imprisonment which may extend to one month, or with fine which may extend to five hundred rupees or with both.
