(1)Whoever -(a)contravenes any provisions of any of the sections specified in the first column of Schedule IV; or(b)contravenes any rule or order made under any of the specified section ; or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections, shall be punishable with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.
