(j)contravenes the provision of any rule made under section 29; he shall, without prejudice to the enforcement of specific performance of this Act, or of any other remedy which may be obtained against him, be punishable With fine which may be extend to Rupees five lakhs and in the case of continuing offence, to a further fine which may be extent to Rupees ten thousand for every day after the date of first conviction during which the offender is proved to have persisted in the offence.
