Section 39A(6) in The Calcutta Suburban Police Act, 1866
(6)Whoever contravenes any direction, order or prohibition lawfully given or made under this section shall be liable,—(i)if the direction, order or prohibition were given or made under sub-section (1) or sub-section (5) to fine which may extend to one hundred rupees, or(ii)if the prohibition were made under sub-section (2), sub-section (3) or sub-section (4), to imprisonment, with or without hard labour, for a term which may extend to one month, or to a fine which may extend to one hundred rupees, or to both.
