(1)Whoever(a)commits a breach of any rule made under section 2, or(b)imports [- - -] [The words "into British India" omitted by A.O. 1937.] without a licence [into [India] [Inserted by A.O.1937.] across a customs frontier defined by the Central Government] any poison the importation of which is for thetime being restricted under section 3, or(c)breaks any condition of a licence for the importation of any poison granted to him under section 3, shall be punishable,(i)on a first conviction, with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both, and(ii)on a second or subsequent conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
