(b)Fails to comply with any order lawfully given to him or any requisition lawfully made upon him under any of the said sections, sub-sections, clauses, provisions or other provisions shall be punishable,(i)With fine, which may extend to the amount or with the imprisonment for a term which may extend to the period, specified in that behalf or with both, and(ii)In the case of continuing contravention or failure, with a additional fine which may extend to the amount specified in this for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
