(1)In making any bye-law under any section of this chapter, the committee may direct that a breach or an abetment of a breach of it shall be punishable with fine which may extend to [five hundred rupees] [Substituted by Punjab Act No. 8 of 1974.], and, when the breach is a continuing breach, with a further fine which may extend to five rupees for every day after the first during which the breach continues.(2)In lieu of or addition of such fine the magistrate may require the offender to remedy the mischief so far as is within his power.
