(a)if the regulation was made under clause (b) of sub-section (1) of Section 28 providing for the prohibition of the sale, or exposure for sale, of any goods on any street or portion thereof so as to cause obstruction to traffic or inconvenience to the public-(i)for the first offence, with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both; and(ii)for any subsequent offence, with imprisonment for a term which may extend to six, months and with fine which may extend to five hundred rupees;
