(4)[ Whoever, without a licence uses any place for any such purpose as is specified in this Section or in contravention of the conditions of any such licence, shall be punishable imprisonment for a term upto six months or with a fine which shall not be less than one thousand rupees and more than five thousand rupees and with a further fine of one hundreds rupees for every day during which the offence is continued.] [Substituted vide Haryana Act No. 14 of 2000.]
