- Any person who -(a)makes any unauthorized construction, or(b)uses any unauthorized place as a latrine, urinal or rubbish dump, or(c)plies any profession, trade or calling without a licence obtained under the provisions of section 7 or commits a breach of the conditions of such licence, or(d)contravenes any of the provisions of the Act or of they rules made under the Act, or(e)disobeys any order or direction in writing lawfully issued under this Act,shall be punishable on conviction with the fine which may extend to or one thousand rupees and where the offence is a continuing or recurring one with a further fine which may extend to [one hundred rupees] [Substituted by the A.O. 1950 (Provincial Government).] for every day after the date of the first conviction during which the offender is proved to have persisted in such offence.
