(5)the Civil Defence Act, 1968 (27 of 1968), shall have effect as if, -----(a)for sub-section (3) of section 3, the following sub-section had been substituted, namely: -----"(3) Any rule made under sub-section (1) may provide that a contravention thereof or any order made or direction given thereunder shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.";(b)in section 11, sub-section 11, sub-section (2) had been omitted;(c)after section 16, the following sections had been inserted, namely: -----"16A. Power of the Central Government to delegate.-The Central Government may, by order, direct that any power or duty, which by this Act or any rule made thereunder is conferred or imposed upon the Central Government shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercised or discharged also by any officer or authority subordinate to the Central Government.
