(2)Whoever contravenes, a notification or an order made under Section 30, 31, 32, Section 33 or Section 34 or abets the contravention thereof shall, on conviction, be punished-(a)if the said notification or order was made under sub-section (1) of Section 30 or under Section 33 or Section 34, with imprisonment for a term which shal1 not be less than four months but which may extend to one year, and shall also be liable to fine:Provided that the court may, for adequate and sufficient reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than four months;(b)if the said order was made under sub-section (2) of Section 30, with imprisonment for a term which may extend to one month, or with fine which may extend to one honored rupees, or with both;(c)if the said notification was made under sub-section (3) of Section 30, with fine which may extend to one hundred rupees; or .(d)if the said order was made under Section 32, with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
