(2)Whoever, contrary to the provisions of subsection (1), takes in an unauthorized or surreptitious manner any photograph or videograph of the interior of a prison, including any aerial photograph or videograph taken from a high-rise facility,and whoever contrary to the aforesaid provisions, publishes or telecasts or otherwise displays such photograph or videograph of the interior of a prison taken in an unauthorized or surreptitious manner,and whoever aids or abets any offence made punishable by this section,shall, on conviction before a Magistrate, be liable to imprisonment of either description for a term not exceeding six months or to fine not exceeding one thousand rupees or to both.
