(1)Any person, not complying the lawful orders, issued under Sections 51, 52, 53 and sub-section (3) and (4) of Section 81, shall be prosecuted in a court of competent jurisdiction and on conviction, shall be liable to a fine, which may extend up to Rupees Ten thousand.(2)However, the offence under Sections 51, 52 and 53 may be compounded on the spot, if a fine, amounting to half of the maximum prescribed, is deposited with the Officer-in-Charge of the concerned Police Station.
