(2)Whoever contravenes a notification or an order made under section 30, section 32, section 33 or section 34 or abets the contravention thereof shall, on conviction, be punished-(a)if the said notification or order was made under sub-section (1) of section 30 or under section 33 or section 34. with Imprisonment for a term which shall not be less than four months but which may extend to one year, and shall also be liable to fine:Provided that the court may, for adequate and sufficient reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than four months;(b)if the said order was made under sub-section (2) of section 30, with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both;(c)if the said notification was made under sub-section (3) of section 30, with fine which may extend to one hundred rupees; or(d)if the said order was made under section 32, with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
