Section 26 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
26. General provisions regarding rules. - (1) All rules for which provision is made in this Act shall be made by the State Government and shall be consistent with this Act.
(2)All rules shall be subject to the condition of previous publication.(3)In making any rule the State Government may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and, where the breach is a continuing one, with further fine which may extend to ten rupees for everyday after the first during which the breach has been persisted in.
