Section 5(1) in The Indian Naval Armament Act, 1923
(1)If any person contravenes any of the provisions of section 3 [or fails to comply with the provisions of sub-section (3) of section 4] [Inserted by Act, 2 of 1937, Section 4.], he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.
