Report No. 43
54. Penalty for contravention of an order made in respect of a notified place.-
(1) Whoever uses any article in contravention of a prohibitory order in respect thereof made under sub-section (3) of section 50 shall be punishable with imprisonment for a term which may extend to one year, and shall also be liable to fine.
(2) Whoever knowingly and wilfully is in, or effects or attempts to effect entry into, a notified place in contravention of an order made under sub-section (4) of section 50 shall be punishable with imprisonment for a term which may extend to one year, and shall also be liable to fine.
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