- Whoever contravenes any of the provisions of these rules shall be punishable with imprisonment for a term which may extend up to two years, or with fine extending to fifty thousand rupees or with both, and in the case of continuing contravention with an additional fine which may extend up to five thousand rupees for every day during which such contravention continues, after conviction for the first such contravention:Provided that for repeated contravention the punishment should be in the form of imprisonment only:Provided further that any offence punishable under these rules may either before or after the institution of the prosecution, be compounded by the authorised officer to make a complaint to the Court with respect to that offence, on payment to that officer for credit to the Government, of such sum that the officer may specify:Provided also that in case of an offence punishable with fine only, such sum shall not exceed the maximum amount of fine which may be imposed for that offence:Provided further that where an offence is compounded under these rules, on proceeding or further proceeding, as the case may be, shall be taken against the offender in respect of the offence so compounded, and the offender, if in custody, shall be released forthwith.]
