(8)Any person contravening the provisions of this section or any rule made thereunder shall, on conviction, be punishable with imprisonment for a term which may extend to[five years] [ Substituted by Act 1 of 1981 w.e.f. 23.2.1981.]s and with fine which may extend to [ten thousand rupees.] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.]
