Section 16(c) in Nagaland Habitual Offenders Act, 1967
(c)refuses to allow his finger and palm impressions, foot prints and photographs to be taken by any person acting under an order passed under Section 6, or (d) fails to comply with the provisions of sub-Section (1), or with an order of the Deputy Commissioner under sub- Section (2) of Section 7 or with an order of the State Government and Section 11, may be arrested without warrant and shall be punishable-(i)on first conviction with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees or with both, and(ii)on a second or subsequent conviction, with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees or with both :
