(1)Any rule or regulation made under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to one thousand rupees;(b)with an additional fine in the case of a continuing contravention, which may extend to one hundred rupees for every day during which such contravention continues after conviction for the first such contravention; and(c)with additional fine which may extend to fifty rupees for everyday during which the contravention continues after receipt of a notice from the Municipality requiring the offender to discontinue such contravention.
