Section 32(7) in The United Provinces Minor Irrigation Works Act, 1920
(7)violates any rule made under this Act the breach of which is declared to be punishable, or disobeys any lawful order of Collector or other officer;shall be liable on conviction before a Magistrate, to imprisonment for a period not exceeding one month or to a fine not exceeding fifty rupees or, where the offence is a continuing one, to a further fine which may extend to ten rupees for every day on which the offence continues after the date of first conviction.
