- In making any bye-law under any section of this Chapter, the State Government may direct that a breach or an abetment of a breach of it shall be punishable with a fine which shall not be less than [three hundred rupees, and more than two thousand rupees, and when the breach is a continuing breach, with a further fine of one hundred rupees] [Substituted for 'twenty-five rupees, and more than two hundred rupees, and when the breach is a continuing breach, with a further fine of ten rupees' by Haryana Act No. 10 of 2005.] for every day after the first during which the breach continues :[Provided that a breach or an abetment of a breach under clause (xx) of section 200 shall be punishable with a fine which shall not be less than two thousand five hundred rupees and more than five thousand rupees;] [Proviso added vide Haryana Act No. 18 of 1998.][Provided that a breach or an abetment of a breach under clause (xxx) of section 200, shall be punishable with a fine which shall not be less than one lac rupees and more than two lac rupee's, and in the case of a continuing breach, with a further fine of two thousand rupees for every day during which the breach continues.] [Substituted by Haryana Act No. 11 Of 2013, dated 26.9.2013.]
