Section 20 in The Assam Criminal Law (Amendment) Act, 1934
20. Penalties for breaches of orders under Sections 16 and 17.
(1)Whoever knowingly and wilfully disobeys any direction in an order made under sub-section (1) of Section 16 be punishable with imprisonment for a term which may extend to three years or with fine or with both.(2)Whoever fails to comply with any direction in a notification published under sub-section (2) of Section 17 shall, unless he proves that he has no knowledge of the notification, or that it was not possible for him to comply therewith and he has taken all reasonable steps to make known to the officer before whom he was directed to appear, the place where he may be found and the cause which rendered it not possible for him to comply therewith, be punishable with imprisonment for a term which may extend to three years or with fine or with both.(3)Notwithstanding anything contained in the Code, any offence under this section shall be cognizable and non-bailable offence, for which a warrant shall ordinarily issue in the first instance.
