Section 10(3) in Karnataka Ports (Landing and Shipping Fees) Act, 1961
(3)Any rule made under this section may provide that a breach thereof shall, on conviction, be punished with fine which may extend to [One lakh rupees] [Substituted by Act 9 of 2007 w.e.f. 28.04.2007.] and when the breach is a continuing one with further fine which may extend to [five thousand rupees] [Substituted by Act 9 of 2007 w.e.f. 28.04.2007.] for every day after the first during which the breach continues.
