Section 25 in The Illegal Migrants (Determination By Tribunals) Act, 1983
25. Penalties.
Any person who,--(a)contravenes or attempts to contravene, or abets the contravention of, any order made under section 20; or(b)fails to comply with any direction given by any such order; or(c)harbours any person who has contravened any order made under section 20 or has failed to comply with any direction given by any such order, [shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which shall not be less than two thousand rupees: [ Substituted by Act 24 of 1988, Section 15.]Provided that the court may, for adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than one year or a fine of less than two thousand rupees].
