Section 17(d) in Telangana Habitual Offenders Act, 1962
(d)fails to comply with the provisions of sub-section (1), or with an order of the District Collector under subsection (2) of section 7 or with an order of the Government under section 11, may be arrested without warrant and shall be punishable-(i)on first conviction with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees or with both, and(ii)on a second or subsequent conviction, with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both:
