(1)The Government may, in addition to the rule-making power conferred on it by any other provision contained in this Act, make rules generally to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1) the Government may make rules,-(a)with respect to any matter which is to be or may be prescribed; and(b)regulating, the situations in which sanitary conveniences for the use of the public shall be constructed by a local authority, and the number of such sanitary conveniences.(3)All rules made under this Act shall be subject to the condition of previous publication, and the date to be specified under Clause (3) of Section 22 of the Central Provinces and Berar General Clauses Act, 1914 (1 of 1914), shall not be less than six weeks from the date on which the draft of the proposed rules shall be published.(4)All such rules shall be published in the Gazette and shall, unless some later date is appointed, come into force on the date of such publication.(5)In making a rule under Section 84, the Government may provide that a breach of such rule shall be punishable with imprisonment which may extend to three months or with fine up to one hundred rupees or with both.(6)In making a rule under any other provision contained in this Act, the Government may provide that a breach of such rule shall be punishable,-(i)with fine which may extend to two hundred rupees, and in case of a continuing breach, with fine which may extend to thirty rupees for every day during which the breach continues alter conviction for the first breach; or(ii)with fine which may extend to twenty rupees for every day during which the breach continues after receipt of notice from the Executive Authority or the Health Officer to discontinue such breach.
