Section 3 in The Bengal Eastern Frontiers, Regulation 1873
3.
Any [-] [ The words 'British subject or other' omitted by Adaptation of Laws Order, 1950.] person so prohibited, who after "The Inner Line" has been prescribed and notified in accordance with section 2 of the this Regulation goes beyond such line without a pass, shall be liable on conviction before a Magistrate [to imprisonment of either description which may extend to one year, or to a fine not exceeding one thousand rupees or both] [ Substituted for the words 'to a fine not exceeding Rs. 100 for a first offence and to a fine not exceedings Rs. 500 or to simple imprisonment which may extend to three months or both, for each subsequent offence' by Regulation 5 of 1925, sections 2 and 3.].
