(1)Notwithstanding anything contained in section 3, the provisions of this Act shall not apply to a chitty if the chitty amount or the value thereof is less than one hundred rupees:Provided that no person shall conduct such a chitty except under a permit issued by such authority and in accordance with such terms and conditions as may be prescribed by the Government:Provided further that no person shall be entitled to start a new chitty of the class specified in this sub-section till the expiry of the term of such a chitty already started.(2)Whoever conducts a chitty of the class specified in sub-section (1) without taking a permit as provided therein or violates any of the terms and conditions prescribed thereunder or of the conditions of the permit shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to fifty rupees, or with both.
