(6)Any person who -(a)opposes or fails to obey any order under sub-section (1), or(b)contravenes the conditions of any licence under sub-section (1), or(bb)[ fails to give prior notice referred to in sub-section (4-A), or] [Clause (bb) was inserted by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975) with effect from 1st July 1975.](c)when the order referred to in sub-section (2) is in force, convenes or collects any assembly or meeting or directs or promotes any procession -(i)without the permission of the Commissioner under clause (b) of sub-section (3), or(ii)in contravention of any of the conditions subject to which the permission was granted under that clause, shall be liable, on conviction,[to a fine not exceeding one thousand rupees, or to imprisonment not exceeding one month, or both] [Substituted by Madras City Police (Amendment) Act, 1976 (President's Act 39 of 1976) with effect from 1st April 1977.].
