(c)opposes or disobeys or fails to conform to any direction of the Commissioner of City Police, Hyderabad notified under Section 26 of this Act; or abets opposition or refusal to conform to such direction shall (firstly) for any contravention of a rule made under Section 21 of this Act; if the said rule is made under Sub-section (a), (b) or (c) or under Clauses (first) and (second) of Sub-section (f), be punished with fine which may extend to fifty rupees: and if the rule contravened is made under Sub-section (d) or (e) or under Clause (third) or (fourth) of Sub-section (f), be punished with imprisonment for a term which may extend to(8) days or with fine which may extend to fifty rupees or with both.
