143A. [ Penalty for contravention of order under section 63A. [Section 143A was inserted by Bombay 20 of 1953, section 16.]
(1)Whoever contravenes any order made under sub-section (1) of section 63A shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine or with both.(2)Whoever contravenes any order made under sub-section (2) of Section 63A shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine or with both].
