(xiv)contravenes any rule made under section 71, the contravention whereof is declared in the rules made under that section to be an offence punishable under this section, shall, on conviction, be punished for offences under clauses (vi), (x), (xi) [x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.] with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both and for offences under any other clause with imprisonment for a term which may extend to two months, or with fine which may extend to five hundred rupees or with both:
