5[10A. Punishment for failure to lodge forms duly filled up, etc.-

If any person fails without sufficient cause-

(a) to comply with any requisition under sub-section (4) or sub-section (5) of section 6A, or

(b) to report himself for service when so required to do by the prescribed authority under sub-section (2) of that section, or

(c) to submit himself to medical or other examination when so called upon to do by the prescribed authority under rules made under this Act. he shall be punishable with imprisonment which may extend to three months, or with fine which may extend to two hundred rupees, or with both.]