(3)Whoever,-(a)possesses or uses without an authorisation, any equipment that blocks telecommunication;(b)uses telecommunication identifiers not allotted or permitted in accordance with sub-sections (8) and (9) of section 3;(c)tampers with telecommunication identifiers;(d)possesses radio equipment without an authorisation or an exemption that can accommodate more than specified number of subscriber identity modules;(e)obtains subscriber identity modules or other telecommunication identifiers through fraud, cheating or personation;(f)wilfully possesses radio equipment knowing that it uses unauthorised or tampered telecommunication identifiers,shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend up to fifty lakh rupees, or with both.
