Section 11 in The Bengal Smuggling Of Arms Act, 1934
11. Penalty for breach of order under section 9.
(1)Any person who fails to comply with or attempts to evade, any direction given in accordance with the provisions of section 9 shall be liable to be arrested without a warrant and shall, on conviction before a Presidency Magistrate or a Magistrate of the First Class, be liable to be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.(2)Any offence under this section or under section 10 shall be deemed to be a non-bailable offence.
