40. Penalty for breach of rules made under section 39.
(1)The Government may by such rules prescribe as penalties for the contravention thereof Imprisonment for a term which may extend to six months, or fine which may extend to five hundred Rupees or both.(2)Such rules may provide that, in cases where the offence is committed after making preparation for resistance to the execution of any law or any legal process, or where the offender has been previously convicted of a like offence, the convicting Magistrate may inflict double the penalty prescribed for such offence.
