(1)Any regulation made under this Act may provide that a contravention thereof shall be punishable :-(a)with fine, which may extend to two thousand and five hundred rupees; or(b)with fine, which may extend to two thousand and five hundred rupees and in the case of a continuing contravention, with an additional fine, which may extend to two hundred and fifty rupees for every day during which such contravention continues after conviction for the first of such contravention; or(c)with fine, which may extend to two hundred and fifty rupees for every day during which the contravention continues, after the receipt of a notice from the Chief Officer of the Municipality or any other officer of the Municipality, duly authorised in that behalf, by the person contravening the regulation, requiring such person to discontinue such contravention.(2)Any such regulation may also provide that a person contravening the same, shall be required to remedy, so far as lies in his power, the mischief, if any, caused by such contravention.
