(4)If any person knowingly makes default in performing the duty cast on him by the foregoing provisions of this section, he shall be punishable with imprisonment which may extend to six months, or with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 105, for " five thousand rupees" (w.e.f. 13.12.2000).], or with both.
