Section 18(1) in Punjab Habitual Offenders (Control and Reform) Act, 1952
(1)Any registered person who contravenes any rule, [notice, direction or order] [Inserted by Punjab. Habitual Offenders (Control and Reforms) (Amendment) Act, 1953, Section 10.] made under this Act [the breach of which is not otherwise provided for] [Inserted by ibid.] shall be punishable with imprisonment for a term which may extend -(a)on a first conviction with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both; and(b)on any subsequent conviction, with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both.
