(1)Whoever-(a)contravenes any provision of this Act or the sections specified in column (1) of the Fourth Schedule: or(b)contravenes any order made under any section specified in the said schedule; or rule thereunder;(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules, shall, on conviction, be punished with fine which may extend to the amount specified against each item [in column (4) of the Fourth Schedule] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]:Provided that in all cases falling under sub-section (1) the court shall, taking into account the nature and circumstances of each case, order in addition to a sentence of fine, compliance with the direction or requisition made or issued under this Act or the rules made thereunder within such time as may be specified in such order.
