(4)In making any rule under this section [appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" w.e.f. 9.11.2005).] may provide that a contravention of the rule shall be punishable which shall not be less than seven hundred fifty rupees but [which may extend to one thousand and five hundred rupees] [ Substituted by Act 41 of 2005, Section 11, for " which may extend to two hundred rupees" (w.e.f. 9.11.2005).].
