Any bye-law made by a {Subs.by Act 24 of 1936, s.69, for "Cantonment Authority". under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to one hundred rupees; or(b)with fine which may extend to one hundred rupees and, in the case of a continuing contravention, with an additional fine which may extend to twenty rupees for every day during which such contravention continues after conviction for the first such contravention; or(c)with fine which may extend to ten rupees for every day during which the contravention continues after the receipt of a notice from the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] by the person contravening the bye-law requiring such person to discontinue such contravention.
