54. Penalty for disobedience to rules and orders of the Government.
If any person disobeys any rule or order which a [Government] [Substituted by the A.O. 1937 for "Local Government"] has made in pursuance of this Act and for the punishment of disobedience to which express provision has made in pursuance of this Act provision has not been made elsewhere in this Act, he shall be punishable for every such offence with fine which may extend to one hundred rupees.
