383. General provisions regarding penalties specified in the Schedule.
(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.(2)Whoever after having been convicted of -(a)contravening any provision of the sections specified in the first column of Schedule V; or(b)contravening any rule or order made under of the said specified sections; or(c)failing to comply with any direction lawfully given to him, or any requisition lawfully made upon him under or in pursuance of any of the said sections,continues to contravene the said provisions, or to neglect to comply with the said direction or requisition, as the case may be, shall be punishable for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.Explanation. - The entries in the third column of Schedules IV and V headed 'subject' are not intended as definitions of the offences described in the sections, sub-sections or clause mentioned in the first and second columns or even as abstracts of those Sections, sub-section or clause, but are inserted merely as reference to the subject of the sections, sub-section or clauses, as the case may be.
