Section 9(2) in Telangana Public Security Measures Act, 1951
(2)If any person contravenes any order made under sub-section (1) he shall be punishable with imprisonment for a term which may extend to one year or with fine or with both:Provided that any court convicting any person for such contravention shall, in determining the punishment to be awarded, take into account the amount, if any, apportioned on such person of any collective fine imposed under section 5.
