(2)Whoever causes any person who is employed by him or is subject to his control in driving to drive a motor vehicle in contravention of section 71 shall be punishable with fine which may extend to [three hundred rupees, or, if having been previously convicted of an offence under this sub-section is again convicted of an offence under this sub-section, with fine which may extend to five hundred rupees] [Substituted by section 66, Act 56 of 1969, for 'two hundred rupees' (w.e.f. 2-3-1970).].
