- Whosoever contravenes the provisions of bye-laws 11, [11a] [Inserted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.], 12, 14, 15, 16, 17, 18, 27, 28, 29 and 32 (2) of these bye-laws shall, on conviction, be punishable with a fine which may extend to fifty rupees.
