(1)Whoever drives a motor vehicle in contravention of section 71 shall be punishable with fine which may extend to [four hundred rupees] [Substituted by section 66, Act 56 of 1969, for 'one hundred rupees' (w.e.f. 2-3-1970).] or, if having been previously convicted of an offence under this sub-section is again convicted of an offence under this sub-section, with fine which may extend to [one thousand rupees] [Substituted by section 22 (ii), Act 47 of 1982, for 'five hundred rupees' (w.e.f. 1.10.1982).]]
