- If any person defaults in the payment of cess imposed under Sub-section (1), of Section 3 or contravenes any provision of any Rule made under this Act, he shall, without prejudice to his liability therefor under Sub-section (5) of Section 3 be liable to imprisonment for a period not exceeding six months or to a fine not exceeding five thousand rupees or both and in the case of continuing contravention to a further fine not exceeding one thousand rupees for each day during which the contravention continues.
