Section 5 in Imports and Exports (Control) Act, 1947
5. [ Penalty. [Substituted by Act 2 of 1966, Section 4.]
- If any person contravenes or attempts to contravene, or abets a contravention of, any order made or deemed to have been made under this Act or any condition of a licence granted under any such order [or any authority under which imported goods were received from or through a recognised agency], he shall, without prejudice to any confiscation or penalty to which he may be liable under the provisions of the Customs Act, 1962 (52 of 1962), [be punishable, -(a)where the value of the goods, in relation to which such contravention or attempted contravention or abetment of contravention has been made, exceeds ten lakh rupees, with imprisonment for a term which may extend to seven years and also with fine, and(b)in any other case, with imprisonment for a term which may extend to three years and also with fine:]Provided that in the absence of special and adequate reasons to the contrary to be recorded in the judgment of the Court, such imprisonment shall not be for less than six months.] [Substituted by Act 12 of 1976, Section 4.]
