(4)Whoever contravenes any rule made under this section shall be liable,--(i)if the rule were made under clause (a), clause (b), clause (c) of clause (f) of sub-section (1)--to fine which may extend to fifty rupees, or(ii)if the rule were made under clause (d), clause(e) or clause (g) of sub-section (1) --to imprisonment, with or without hard labour for a term which may extend to eight days or to fine, which may extend to fifty rupees, or to both, or(iii)if the rule were made under clause (h), clause (i) or clause (j) of sub-section (1)--to fine which may extend to one hundred rupees.
