- Whoever being the holder of a licence, permit or pass granted under this Act, or being in the employ of such holder, wilfully contravenes any rule made under Section 36(2),(b)(i), (ii) and (iii) shall be punished with imprisonment which may extend to two years, or with fine or with both;And, where a fine is imposed, the convicting Magistrate shall direct the offender to be imprisoned in default of payment of fine for a term which may extend to one year, and such imprisonment shall be in addition to any other imprisonment to which he may have been sentenced.
