(1)Whoever-(a)contravenes any of the provisions of this Act, specified in the first and the second columns of the sixth schedule; or(b)contravenes any rule or order under any of the provisions so specified; or(c)fails to comply with any direction lawfully given to him, or any requisition lawfully made upon him under or in pursuance or any of the said provisions;Shall be punishable with fine which may extend to the amount mentioned in that behalf in the fourth column of the said schedule.
