Section 51(3) in Telangana Mining Settlements Act, 1956
(3)Whoever-(a)fails to comply with any requisition or order made under any provision of this Act or of any rule, bye-law or order made thereunder; or(b)contravenes any provision of this Act or any rule, bye-law or order made thereunder, for the breach of which no penalty is otherwise provided,shall be punishable with fine which may extend to two hundred rupees and in the case of a continuing breach under clause (a) of this sub-section with a further fine which may extend to twenty rupees for every day during which the breach is proved to have been persisted in after the date of the receipt by him of the requisition or order referred to in that clause.
