(b)abets the commission of any offence under clause (a) shall, on conviction, be punished––(i)if the rule or order under which the said licence was issued was made under clause (b), (g), (h), (i), sub-clauses (i) and (ii) of clause (r) or clause (u) of sub-section (1) of section 33, with imprisonment for a term which may extend to eight days or with fine which may extend to one thousand two hundred fifty rupees or will both;(ia)if the rule or order under which the said licence was issued was made under sub-clause (iii) of clause (r), of sub-section (1) of section 33, with imprisonment for a term which may extend to three months or with fine which may extend to two thousand rupees or with both;(ii)if the rule or order contravened was made under clause (wb) or (x) of sub-section (1) of section 33, with imprisonment for a term which may extend to three months or with fine which may extend to twelve thousand and five hundred rupees or with both;(iii)if the rule or order contravened or the rule or order under which the said licence was issued was made under clauses (n) and (o) of sub-section (1) of section 33 with fine which may extend to five thousand rupees;(iv)if the rule or order contravened was made under clause (b) of sub-section (1) of section 33 and prohibits the sale or exposure for sale of any goods on any street or portion thereof so as to cause obstruction to traffic or inconvenience to the public––
