(2)Any such owner, occupier or farmer who, after notice in writing given to him by the Municipal Commissioner or the Executive Officer that such market, place or slaughter-house is defective in any of the particulars specified in sub-section (1), and requiring him to remedy the defect specified within such time as may be specified in the notice, makes default therein, shall be liable to a fine not exceeding two hundred rupees and to further fine not exceeding fifty rupees for every day during which such default is continued after the expiration of the time specified in such notice:Provided that the time specified in the notice shall not be less than thirty days.
