(2)If any person contravenes any order issued under sub-section (1) prohibiting--(a)the export of any textiles or textile machinery, or(b)the sale of any textiles or textile machinery for internal consumption, he shall, on conviction, be punishable,--(i)for the first offence with imprisonment for a term which may extend to one year or with fine or with both;(ii)for the second or a subsequent offence with imprisonment for a term which may extend to one year and also with fine and in the absence of special and adequate reasons to be mentioned in the judgment of the court, such imprisonment shall not be less than three months.
