Section 22 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
22. Penalties for breach of rules.-
(1)Whoever, being a person against whom an order of restriction or an order of settlement has been made contravenes a rule made under clauses (i), (ii), (iii) and (iv) of subsection (2) of section 26 shall, on conviction, be punishable with imprisonment for a term which may extend,-(a)on a first conviction, to one year;(b)on a second conviction, to two years; and(c)on any subsequent conviction, to three years;or with fine which may extend to five hundred rupees, or with both;(2)Whoever, being a person against whom an order of restriction or an order of settlement has been made, contravenes any other rule made under section 26, or being a habitual criminal fails to comply with the provisions of section 15, shall be punishable,-(a)on a first conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both; and(b)on any subsequent conviction, with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees, or with both.(3)In computing the period for which an order of restriction or of settlement shall remain in force, any period of imprisonment undergone in execution of a sentence passed under subsection (1) or (2) shall be excluded.(4)Any person who commits or is reasonably suspected of having committed an offence made punishable by this section which is not cognisable offence as defined in the Code, may be arrested without a warrant by any officer-in-charge of a police station or by any Police Officer not below the rank of a Sub-Inspector.
