(4)A court shall, while passing a sentence under any of the foregoing sub-sections, specify the period within which the person so convicted shall comply with the relevant provisions of this Act or the rule, regulation or order made thereunder and shall also impose an additional fine not exceeding twenty-five rupees for every day during which the default continues after the period so specified:Provided that if such person satisfies the court that there was good reason for his failure to comply with the order of the court within the period so specified, the court may extend the period for the compliance and may also remit the whole or any part of the additional fine.
