35EEE. CONTRAVENTION OF ORDER MADE UNDER SECOND PROVISO TO SUB-SECTION (1) OR SUB-SECTION (3A) OF SECTION 37A. - If a person contravenes any order referred to in the second proviso to sub-section (1) or sub-section (3A) of section 37A, he shall be punishable with rigorous imprisonment for a term which may extend to two years and with fine.