(2)If any person, after the expiration of the time specified in a notice issued by the Board under the provisions of sub-section (1), uses or permits to be used the place specified in such notice in such a manner as to be a nuisance or injurious to the health of the neighbourhood, he shall be liable to a fine not exceeding two hundred rupees and to a further fine not exceeding forty rupees for each day during which the offence is continued after he has been convicted of such offence.
