(2)In making a rule or regulation under this Act, the Central Government may direct that a breach thereof shall be punishable-(a)in the case of a rule made under [section 331 or section 344-I] with imprisonment which may extend to two years, or with fine which may extend to ten thousand rupees, or with both;(b)in the case of any other rule or regulation made under any other provision of this Act, with fine which may extend to one thousand rupees;and in either case if the breach is a continuing one, with further fine which may extend to fifty rupees for every day after the first during which the breach continues.
