Section 10 in The Rajasthan Control Of Goondas Act, 1975
10. Punishment for contravention of orders under sections 3 to 6
Whoever contravenes any order made under section 3, section 4, section 5 or section 6 shall be punishable with rigorous imprisonment for a term which may extend to three years but shall not be less than six months, and shall also be liable to fine.
