(2)Any person who contravenes the provision of sub-section (1) or who without written permission erects sets up any hoppling, scaffolding or fence whatsoever, or who, being permitted fails to put up such hoarding, scaffolding or fence or to continue the same standing, or to maintenance the same in good condition, or who does not while such hoarding or fence is standing keep the same sufficiently lighted during the night, or who does not remove the same within forty-eight hours when directed by the Board, shall be liable for every such offence, to a fine not exceeding ten rupees for every day during which the offence is continued.
