- Whoever does or omits to do an act in contravention of any provisions of this Act or the rules or bye-laws made thereunder or the conditions of a licence or permission granted by Council or any of its officers under the said provisions or rules or bye-laws shall, if such act or omission is not an offence under the said provision or rules or bye-laws. be punished with fine which may extend to live rupees for every day on which such act or omission continues after the date of the first conviction.
