Section 3 in Bengal Eastern Frontier Regulation, 1873
3. Penalty for crossing line without pass. -
Any [* * * * *] [Words omitted by the Adaptation of Laws Order, 1950.] person so prohibited, who, after 'The Inner Line" has been prescribed and notified in accordance with section 2 of 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 to both] [Words substituted by Regn. 5 of 1925.].
