116. Penalty for contravention of orders under section 64.
(1)Whoever contravenes any order made under sub-section (1) of section 64, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine or with both.(2)Whoever contravenes any order made under sub-section (2) of section 64, shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine or with both.
