Section 39(4) in The Calcutta Suburban Police Act, 1866
(4)Whoever contravenes any rule made under this section shall be liable—(i)if the rule were made under clause (a), clause (b), clause (c) or clause (f) of sub-section (1)—to fine which may extend to fifty rupees, or(ii)if the rule were made under clause (d), clause (e) or clause (g) of sub-section (1)—to imprisonment with or without hard labour, for a term which may extend to eight days, or to fine which may extend to fifty rupees, or to both, or(iii)if the rule were made under clause (h), clause (i) or clause (j) of sub-section (1)—to fine which may extend to one hundred rupees.
