Section 10 in The Bengal Smuggling Of Arms Act, 1934
10. Penalty for breach of order under section 7.
- When any person, against whom any order has been made under section 7, fails to comply with such order within the time specified therein or after complying with the same order returns to, or after evading the same order returns to or remains in, any place within [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] or the notified area, as the case may be, before the expiry of the period stated in the order, or fails to give to the officer appointed to receive it the information in regard to residence or absence set forth in section 7, such person may be arrested without a warrant by a police officer and shall, on conviction before a Presidency Magistrate or a Magistrate of the First Class, be liable to be punished with rigorous imprisonment for a term which may extend to two years, or with fine, or with both.
