Section 5 in The Immigrants (Expulsion From Assam) Act, 1950
5. Penalties.
Any person who--(a)contravenes or attempts to contravene or abets the contravention of any order made under section 2, or(b)fails to comply with any direction given by any such order, or(c)harbours any person who has contravened any order made under section 2 or has failed to comply with any direction given by any such order, shall be punishable with imprisonment which may extend to three years and shall also be liable to fine.
