108. Penalty for contravention of rules or directions under section 35, 38 or 39.
- Whoever disobeys an order lawfully made under section 35, 38 or 39 or abets the disobedience thereof, shall, on conviction, be punished,-(i)if the order disobeyed or of which the disobedience was abetted was made under subsection (1) of section 35, or under section 38 or section 39, with imprisonment for a term which may extend to one year but shall not, except for reasons to be recorded in writing, be less than four months and shall also be liable to fine;(ii)if the said order was made under sub-section (2) of section 35, with imprisonment which may extend to one month or with fine which may extend to one hundred rupees; and(iii)if the said order was made under sub-section (3) of section 35, with fine which may extend to one hundred rupees.
