(3)Whosoever commits a breach of the provisions of sub-section (1) or sub-section (2) shall, on conviction be punishable with a fine which shall be less than [two thousand rupees] [Substituted for 'rupees one hundred rupees' vide Haryana Act No. 14 of 2000.] and more than [ten thousand rupees] [Substituted for 'one thousand rupees' vide Haryana Act No. 14 of 2000.], and when the breach is a continuing one, with a further fine of [one thousand rupees] [Substituted for 'one hundred rupees' vide Haryana Act No. 14 of 2000.] for every day, after the first, during which the breach continues.
