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7. Offences.- If within a notified area and during any period specified in a notification issued under sub-section (1) of section 3, any person- (a) wilfully obstructs or interferes with the carrying out of seaward artillery practice, or (b) without due authority enters or remains in any camp, or (c) without due authority enters or remains in any area declared to be a danger zone at a time when entry thereto is prohibited, or (d) without due authority interferes with any flag or mark or target or buoy or any apparatus used for the purposes of seaward artillery practice, shall be punishable with fine which may extend to twenty rupees or with imprisonment which may extend to fifteen days, or with both.    |
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