- Whoever being the holder of a licence, permit or pass granted under this Act, or being in the employ of such holder, wilfully contravenes any rule made under Section 36(2)(b)(i), and (iii); shall be punished with imprisonment which may extend to two years, or with fine or with both ;And, where a fine is imposed, the convicting Magistrate shall direct the offender to be imprisoned in default of payment of fine for a term which may extend to one year, and such imprisonment shall be in addition to any other imprisonment to which he may have been sentenced.
