Section 20(2) in The Assam Criminal Law (Amendment) Act, 1934
(2)Whoever fails to comply with any direction in a notification published under sub-section (2) of Section 17 shall, unless he proves that he has no knowledge of the notification, or that it was not possible for him to comply therewith and he has taken all reasonable steps to make known to the officer before whom he was directed to appear, the place where he may be found and the cause which rendered it not possible for him to comply therewith, be punishable with imprisonment for a term which may extend to three years or with fine or with both.
