- Any person found guilty of-(a)contravention of any of the provisions of this Act or any rule or order made thereunder ; or(b)wilful disobedience of any directions issued or of any prohibition or restriction imposed under the said provisions or in pursuance thereof ; or(c)causing any damage to or obstruction on any express highway, shall on conviction be punished with fine which may extend to five hundred rupees, and in cases failing under Clause (c) shall in addition be liable to pay the cost of repair of such damage or the cost of removal of such obstructions, as the case may be.
