Section 31(h) in The Dangerous Machines (Regulation) Act, 1983
(h)contravenes any other provisions of this Act, or rule or order made thereunder, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both, and in the case of a second or subsequent offence, shall be punishable with imprisonment for a term which shall not be less than three months and also with fine which shall not be less than five hundred rupees but not more than one thousand rupees.
