(4)When an order has been notified under sub-section (2) and has not been set aside under sub-section (3), an owner, occupier or farmer of a market or the keeper of hotel or lodging house, tea stall or restaurant who neglects to close the market, hotel or lodging-house, tea stall or restaurant shall be liable to a fine which may extend to five hundred rupees; and any person who attends such market, hotel or lodging-house, tea stall or restaurant in contravention of the terms of the order shall be liable to a fine which may extend to fifty rupees.
