Section 6 in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
6. Punishment for offences.
(1)Any person who causes any obstruction on any public way otherwise than permitted under a licence issued under this Act or any person who abets or involves in such activity or any person who carries on any activity in violation of the conditions of a licence shall on conviction be punishable with imprisonment for a term which may extend to one year and with fine proportionate to damage and inconvenience caused by such obstruction or with both.(2)All offences under, this Act shall be cognizable and bailable.(3)An offence under this Act shall be compoundable by a Judicial Magistrate having jurisdiction to try the offence.
