Section 31(k) in The Bengal Aerial Ropeways Act, 1923
(k)contravenes the provisions of any rule made under section 42, he shall (without prejudice to the enforcement of specific performance of the requirements of this Act, or of any other remedy which may be obtained against him) be punishable with fine which may extend to two hundred rupees, and, in the case of a continuing offence, to a further fine which may extend in the case of an offence specified in subclauses (d), (e), (/), (i), (j) or (k) to fifty rupees, and in the case of an offence specified in sub-clauses (a), (b), (c), (g) or (h) to one thousand rupees for every day after the first during which the offence continues to be committed.
