- Whoever drives a motor vehicle or causes or allows a motor vehicle to be driven in contravention of the provisions of [section 72 or of the conditions prescribed under that section, or in contravention of any prohibition or restriction imposed under section 72 or section 74, shall be punishable] [Substituted by section 69, Act 56 of 1969, for words 'section 72 or of the conditions of any permit issued thereunder, or in contravention of any prohibition or restriction imposed under section 74 shall be punishable' (w.e.f. 2-3-1970).] for a first offence with fine which may extend to [two hundred rupees] [Substituted by Act 100 of 1956, section 91, for 'one hundred rupees' (w.e.f. 16-2-1957).], and for a second or subsequent offence with fine which may extend to, [one thousand rupees] [Substituted by section 91, Act 56 of 1969, for 'five hundred rupees' (w.e.f. 16-2-1957).].
