11. Punishment for offences not otherwise provided for.
- Whoever is guilty of any wilful act or intentional omission in contravention of any of the order made thereunder and not otherwise provided for in this Act, shall be punished [[with [***] [These words were substituted for the words 'with fine which extend to two hundered rupees, by the section 8 of Tamily Naudu Prohibition (Amendment) Act, 1958 (Tamily Nadu Act, VIII of 1958).] imprisonment] which may extend to six months or with fine which may extend to five hundred rupees or with both].
