- Whoever, -(a)contravenes any provision of any of the sections, sub- sections, clauses, provisions or other provisions of this Act, mentioned in the First column of Part-1 of the Fourth Schedule; or(b)fails to comply with any order lawfully given to him or any requisition lawfully made upon him under any of the said sections, sub- sections, clauses, provisos or other provisions;shall be punishable, -(i)with fine, which may extend to the amount or with imprisonment for a term which may extend to the period, specified in that behalf in the third column of Part-I of the said Schedule or with both; and(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in the fourth column of Part-I of that Schedule for every day during which such contravention or failure continues after conviction for the first such contravention or failure :Provided that in the case of a Class 'A' or Class 'B' or Class 'C' Municipal Council or a Nagar Panchayat, the amount to which the fine may extend for various offences, mentioned in the first and second columns of Part I of the Fourth Schedule, shall be such, as specified in Part II of the said Schedule, and in the case of a continuing contravention or failure, the daily additional fine may extend to one-tenth of the maximum amount of fine, specified for such class of municipalities in the aforesaid Part of the said Schedule.
