(6)Whoever contravenes any direction, order or prohibition lawfully given or made under this section shall be liable,--(i)if the direction, order or prohibition were given or made under sub-section (1) or sub-section (5)--to fine which may extend to one hundred rupees; or(ii)if the prohibition were made under the sub-section (2), sub-section (3) or sub-section (4)--to imprisonment, with or without hard labour, for a term which may extend to one month, or to fine which may extend to one hundred rupees, or to both.
