-Save as otherwise provided in this Act whoever(a)contravenes any provision of any of sub-sections or sections of this Act mentioned in the column 1 of the Table in the Fourth Schedule;or (b) fails to comply with any order or direction lawfully given to him or requisition law fully made upon him under any of the sections, sub-sections, clauses, provisos and other provisions, shall be punishable(i)with fine which may extend to the amount or with imprisonment for a term which may extend to the period, specified in column 3 of the said Table or with both, and(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in column 4 of the Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
