(2)Whoever, after any notice has been given under this section, uses such place or permits such place to be used in such a manner as to be a nuisance to the neighbourhood or dangerous, or does not effect such alterations, additions or improvements, shall be punishable with a fine which shall not be less than [five hundred rupees] [Substituted for 'fifty rupees' vide Haryana Act No. 14 of 2000.] and more than [five thousand rupees] [Substituted for 'five hundred rupees' vide Haryana Act No. 14 of 2000.] and with a further fine of [five hundred rupees] [Substituted for 'rupees fifty' vide Haryana Act No. 14 of 2000.] for every day during which the offence is continued.Drains and Privies
