215. [ Penalty for breach of rules. [Section 215 was substituted by Bombay 4 of 1913.]
- [((1)] It shall be lawful for the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], in making any rule under section 214, to prescribe that any person committing a breach of the same shall on conviction by a Magistrate be punished with imprisonment for a term not exceeding one month or with fine not exceeding five hundred rupees, or with both, in addition to any other consequences that would ensue from such breach.(2)[ (a) Nothing in section 214 shall authorise the State Government to make retrospectively a rule prescribing a penalty referred to in sub-section (1).(b)Notwithstanding the retrospective operation of any rule made under section 214, nothing or no action constituting breach of such rule done or taken by a person before such rule is so made shall render such persons liable to penalty prescribed under subsection (1).]].
