(3)Any regulation made under this Act other than a regulation made under section 28, may provide that a breach thereof shall be punishable with fine which may extend to [two thousand rupees] [ Substituted by Act 17 of 1982, Section 20, for " two hundred rupees" (w.e.f. 31.5.1982).], and where the breach is a continuing one, with further fine which may extend to [five hundred rupees] [ Substituted by Act 17 of 1982, Section 20, for " fifty rupees" (w.e.f. 31.5.1982).] for every day after the first during which such breach continues.
