34. Penalty for disobeying orders issued under last three section, etc.
- Every person opposing or not obeying the orders issue under the last three preceding sections, or violating the conditions of any licence granted by the Superintendent or Assistant Superintendent of Police for the use of music, or for the conduct of assemblies and processions, shall be liable, on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966.] to affine not exceeding [two hundred Rupees.] [Substituted by Act XIV of 1960.]
