306. Disobedience to public notice or provision of Act applicable to the public.
- Where, by this Act or a notice issued thereunder, the public is required to do or to refrain from doing anything, a person who fails to comply with such requisition shall, if such failure is not an offence punishable under any other section, be liable on conviction by a Magistrate to a fine not exceeding [one thousand] [Substituted by U.P. Act No. 26 of 1964.] rupees for every such failure, and, in the case of continuing breach, to a further fine which may extend to [twenty-five] [Substituted by U.P. Act No. 26 of 1964.] rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the breach.
