Section 22(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(1)Whoever, being a person against whom an order of restriction or an order of settlement has been made contravenes a rule made under clauses (i), (ii), (iii) and (iv) of subsection (2) of section 26 shall, on conviction, be punishable with imprisonment for a term which may extend,-(a)on a first conviction, to one year;(b)on a second conviction, to two years; and(c)on any subsequent conviction, to three years;or with fine which may extend to five hundred rupees, or with both;
