Whoever knowingly disobeys any rule made and promulgated 1[by the 2[* * *] Government 3[* * *] for putting any vessel into a state of quarantine, or for regulating the intercourse of vessels in a state of quarantine with the shore or with other vessels, or for regulating the intercourse between places where an infectious disease prevails and other places, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 6 months, or fine, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
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1. Subs. by the A. O. 1937, for “by the G. of I., or by any Government”.
2. The words “Central or any Provincial” omitted by the A. O. 1950.
3. The words “or the Crown Representative” omitted by the A. O. 1948.
