Section 3 in The Egress and Internal Movement (Control) Ordinance, 2005
3. [ Penalty for contravention of order under section 2. [Substitution for section 3 and 3-A by Act XXIV of 1967.]
- Whoever contravenes the provisions of any order made under section 2, shall be punishable with imprisonment for a term which in the absence of special reasons to be record in writing by the Court, shall not be less than one year but may extend to two years and shall also be liable to fine.
