Section 7A in The Punjab Security of State Act, 1953
7A. [ [Added by Punjab Act 6 of 1954.]
Whoever contravences, disobeys or neglects to comply with any order made or direction given under section 4, 6 or 7 of this Act, shall on conviction, be liable to be punished with imprisonment of either description which may extend to one year or with fine or with both.]
