(1)In making any bye-law under any section of this chapter, the committee may direct that a breach or an abetment of a breach of it shall be punishable with fine which may extend to [five hundred rupees] [Substituted by Punjab Act No. 8 of 1974.], and, when the breach is a continuing breach, with a further fine which may extend to five rupees for every day after the first during which the breach continues.
