Section 25 in The Bihar Control of Crimes Act, 1981
25. Punishment for contravention of orders under sections 3 to 6.
- Whoever contravenes any order made under Section 3, Section 4, Section 5, or Section 6 shall be punishable with rigorous imprisonment for a term which may extend to three years but in no case it shall be less than three months and shall also be liable to fine not exceeding Rs. 5,000.
