(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which are to be or may, under any provision of this Act, be required to be provided for by rules.(3)Any rule made under this Act may provide that any person committing a breach thereof shall, on conviction be punishable with fine which may extend to one hundred rupees and in the case of a continuing breach with an additional fine which may extend to twenty-five rupees for every day during which such breach continues after conviction for the first such breach.
