- Whoever contravenes any of the provisions of this Act or of any rule or notification made thereunder shall, without prejudice to any other action taken against him under this Act and the rules made thereunder, be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees or with both and where the offence is a continuing one, with a further fine which may extend to one thousand rupees for every day after the first day during which such offence continues.
