(4)[] [ Sub-Section (3) renumbered as sub-Section (4) by Act 1 of 1922, Section 18.] In making any rule under this Act, the [Central Electricity Board] [ Substituted by Act 10 of 1937, Section 4, for " Governor-General in Council" .] may direct that every breach thereof shall be punishable with fine which may extend to three hundred rupees, and, in the case of a continuing breach, with a further daily fine which may extend to fifty rupees.
