(7)If any person acts in contravention of an order made under this section, he shall, in respect of each offence, be punishable with imprisonment for a term, which may extend to two years, or with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 89, for " five thousand rupees" (w.e.f. 13.12.2000).], or with both.
