- Any person who -(1)without reasonable excuse refuses or fails to comply with any order lawfully given under this Act requiring him to produce any animal or thing, or(2)with intent to avoid the production or impressment of any animal or thing removes or conceals such animal or thing or obstructs the production or impressment thereof, or(3)omits to do any thing which he is legally bound to do under this Act or the rules thereunder, shall be punishable with fine which may extend to fifty rupees or should the offence be committed on an occasion of the mobilization of troops proceeding on active service, shall be punishable with imprisonment of either description not exceeding three months or fine which may extend to one hundred rupees or both.
