Section 12(5) in The Child Marriage Restraint Act, 1929
(5)Whoever knowing that an injunction has been issued against him under sub-section (1) of this section disobeys such injunction shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both:Provided that no woman shall be punishable with imprisonment.]
