(3)Whoever contravenes any of the other provisions of this Act or any rule made thereunder or any condition of a certificate of registration or license granted thereunder, shall be punishable-(i)for the first offence, with imprisonment for a term which may extend to [one year, or with fine which shall not be less than five thousand rupees but which may extend to twenty-five thousand rupees, or with both] [ Substituted by Act 23 of 2000, Section 6, for " six months, or with fine, or with both" (w.e.f. 5.8.2000).];(ii)for the second and a subsequent offence, with imprisonment for a term which may extend to [two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or with both] [ Substituted by Act 23 of 2000, Section 6, for " one year, or with fine, or with both" (w.e.f. 5.8.2000).].
