- Whosoever contravenes any of the provisions of [Rule 44 to 50] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] shall be punishable with imprisonment for a term which may extend up to three months or with fine which may extend to five thousand rupees or with both and in the case of continuing contravention, with an additional fine which may extend upto five hundred rupees for every day during which such contravention continues after conviction for the first such contravention.
