Section 10(2) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(2)Any person who, after having been convicted of any offence under this Act, continues to commit the same offence shall be punished with a further fine which may extend to [five hundred rupees] [Substituted for 'one thousand rupees' by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 1997 (Tamil Nadu Act 37 of2002) w.e.f. 21st November 2002.] for every day during which he continues so to offend after such conviction.
