- The breach of any rules made under Section 3 or of any prohibition notified under Section 4 shall be punished-(i)on first conviction with imprisonment of either description for a term which may extend to two months or with fine which may extend to two hundred rupees or with both; and(ii)on every subsequent conviction with imprisonment of either description for a term which may extend to twelve months or with fine which may extend to five hundred rupees or with both.
