Section 4 in The Prize Chits and Money Circulation Schemes (Banning) Act, 1978
4. Penalty for contravening the provisions of section 3.—
Whoever contravenes the provisions of section 3 shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to five thousand rupees, or with both:Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, the imprisonment shall not be less than one year and the fine shall not be less than one thousand rupees.
