- The breach of any rule made under section 3 or of any prohibition notified under section 4 shall be punishable -(1)On first conviction with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both; and(2)On every subsequent conviction with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
