10. Penalty for contravention of section 3.-

Where any foreign vessel is used in contravention of the provisions of section 3, the owner or master of such vessel shall,-

(a) in a case where such contravention takes place in any area within the territorial waters of India, be punishable with imprisonment for a term not exceeding three years or with fine not exceeding rupees fifteen lakhs or with both; and

(b) in a case where such contravention takes place in any area within the exclusive economic zone of India, be punishable with fine not exceeding rupees ten lakhs.