(1)If the owner of person incharge of a Cinematograph uses or allows it to be used, or if the owner or occupier of a place permits that place to be used for exhibition by mean of cinematograph, or if a person gives exhibition by means of video or keeps a video library, in contravention of the provisions of this Act or the rules made thereunder or of the conditions and restrictions upon or subject to which licence has been granted under this Act, shall be punishable [with simple imprisonment for a term which may extend to six months or with fine which may extend to [twenty thousand rupees] [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.], or with both] and in the case of continuing offence with a further fine which may extend a five hundred rupees for each day during which the offence continues.(2)If any person prevent the entry of any officer duly authorized in this behalf, or otherwise obstructs such officer in the discharge of his duties imposed by or under this Act or the rules make thereunder, he shall be punishable with a fine which may extend to [ten thousand rupees] [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.].].
