76. Contravention of rules and orders issued under this Act
Whoever(a)contravenes any rule made under Section 21 of the this Act or any other order or prohibition lawfully given under Sub-section (3) of Section 21 or Section 22, or(b)refuses or fails to conform to any lawful and reasonable direction of any Police Officer given in accordance with this Act, or with any rule made thereunder, or(c)opposes or disobeys or fails to conform to any direction of the Commissioner of City Police, Hyderabad 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 Sub-section (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 Sub-section (d) or (e) or under Clause (third) or (fourth) 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 Sub-section (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, thirdly in other cases, be punished with fine which may extend to hundred rupees.
