(1)The Board may provide that a breach of any bye-law shall be punishable with fine which may extend to five thousand rupees and in case of a continuing breach with fine which may extend to five hundred rupees for every day during which the breech continues after conviction for the first breach.(2)Any such bye-law may also provide that a person contravening the same shall be required to remedy, so far as lies in his power the mischief, if any, caused by such contravention.
