(b)to evade or nullify the provisions of this Act in any area to which it has been applied, each of such persons shall, notwithstanding that no act except that agreement was done by any of the parties thereto in pursuance thereof or that the agreement was made or the operations thereunder took place in an area to which this Act has not been applied, be punished with imprisonment which may extend to three years, or with fine which may extend to five thousand rupees, or with both.
