(1)Any rule or regulation made under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to one thousand rupees;(b)with an additional fine in the case of a continuing contravention, which may extend to one hundred rupees for every day during which such contravention continues after conviction for the first such contravention; and(c)with additional fine which may extend to fifty rupees for everyday during which the contravention continues after receipt of a notice from the Municipality requiring the offender to discontinue such contravention.(2)Any rule or regulation made under this Act may further provide that the offender shall be required to remedy, in so far as such remedy lies in his power, the mischief, if any caused by the contravention of any rule or regulation made under this Act.
