Section 76(c) in Hyderabad City Police Act, 1348 F
(c)opposes or disobeys or fails to conform to any direction of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] notified under section 26 of this Act, or abets opposition or refusal to conform to such direction, shall,-(firstly)- for any contravention of a rule made under section 21 of this Act, if the said rule is made under subsection (a), (b) or (c) or under clauses (first) and (second) of sub-section (f), be punished with fine which may extend to fifty rupees; and if the rule contravened is made under subsection (d) or (e) or under clause (third) or (fourth) or (fifth) of sub-section (f), be punished with imprisonment for a term which may extend to (8) days or with fine which may extend to fifty rupees or with both.(secondly)- if the offence constitutes a contravention of any prohibitory order made under sub-section (2) or subsection (3) of section 22 or clause (c) of this section, be punished with imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both, [and(thirdly)- in other cases, be punished with fine which may extend to one hundred rupees.] [Added by Act No.XXV of 1359 F.]
