Section 10(a) in The Handlooms (Reservation of Articles for Production) Act, 1985
(a)shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees per loom by which the said article or class of articles is produced, or with both, and in the case of a continuing contravention, with an additional fine which may extend to five hundred rupees per loom for every-day during which such contravention continues after conviction for the first such contravention and
