(2)Without prejudice to any liability under sub-section (1), any person who erects or causes to erect any wall, fence or building or puts up on causes to put up any over-hanging structure or projection (whether on a temporary or permanent basis) in contravention of sub-section (2) of section 5 shall be liable, on conviction by a magistrate to be punished with fine which may extend to two hundred rupees and, in the case of a continuing contravention, with an additional fine which may extend to two hundred rupees for every day during which such contravention continues after conviction for the first such contravention.Explanation. - A tenant unauthorisedly holding over after the expiry of his term of lease is liable to a fine under this Section.]
