7. Penalty for contravening, disobeying or opposing order.
- Every person who shall contravene, disobey or oppose any order duly made under this Act, shall be liable to a fine not exceeding two hundred rupees, or, in default of payment, to imprisonment [* * *] [The words 'of either kind' and the word 'calendar' were repealed by the Bombay General Clauses Act, 1886 (Bombay 8 of 1886).] for any period not exceeding two [* *] [The words 'of either kind' and the word 'calendar' were repealed by the Bombay General Clauses Act, 1886 (Bombay 8 of 1886).] months.
