- If any person contravenes any of the provisions of this Act or the rules or orders made thereunder, he shall if no other penalty is provided for the offence, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both; and if the contravention is continued after conviction, with a further fine which may extend to fifty rupees for every day during which the contravention is continued.
