(4)If any person acts in contravention of any such rules or of any direction of the Central Government thereunder, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 209, for " five thousand rupees" (w.e.f. 13.12.2000).], or with both.
