Section 9(e) in Rajasthan Habitual Offenders Act, 1953
(e)[ fails to comply with the provisions of sub-section (1) or with an order of the District Magistrate under sub-section (2) of section (5) or with an order of the State Government under section 6;] [Substituted by ibid.] may be arrested without warrant, and shall be punishable(i)[ on first conviction, with imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both, and [Substituted by ibid.](ii)on a second or subsequent conviction, with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both;
