109. Penalty for contravening orders under section 36,36A or 37.—
Whoever contravenes or disobeys any order or direction made under section 36 ,36A or section 37 or any conditions of a licence granted thereunder or abets the contravention or disobedience thereof shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
