96. Penalty for contravening regulations, etc. under Section 28.
- Except as provided in Sections 98 and 100, whoever contravenes, or abets the contravention of, any regulation made under Section 28 or any of the conditions of a licence issued under such regulation shall, on conviction, be punished -(a)if the regulation was made under Clause (i) or Sub-clause (e), (f), (g) or (h) of clause (xviii) of Sub-section (1) of Section 28 -(i)for the first offence, with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both, and(ii)for any subsequent offence, with imprisonment for a term which may extend to six months and with fine which may extend to one thousand rupees;(b)if the regulation was made under clause (iii), (vii), (viii) or (ix), Sub-clause (a) or (b) of clause (xviii) or clause (xxi) of Sub-section (1) of Section 28, with imprisonment for a term which may extend to seven days, or with fine which may extend to five hundred rupees, or with both;(c)if the regulation was made under clause (xiv) or (xv) of Subsection (1) of Section 28, with fine which may extend to five hundred rupees; and(d)if the regulation was made under any clause of Sub-section (1) of Section 28 and for the contravention of which no penalty is provided under clauses (a), (b) or (c) of this section, with fine which may extend to five hundred rupees.
