- When two or more persons agree-(a)to commit or cause to be committed any offence under this Act, or(b)[***] [The words 'to defeat or frustrate the provisions of this Act, rules, regulation or order, or' were deleted by Bombay 26 of 1952, Section 37.] to commit a breach of a condition of a licence, permit, pass or authorisation,each of such persons shall, on conviction, be punished with imprisonment for a period which may extend to two years or with fine which may extend to one thousand rupees or with both.
