Section 21(c) in The Punjab Entertainments Duty Rules, 1956
(c)[ If any proprietor fails to comply with any of the conditions set out in certificate referred to in clause (b) above, he shall be liable to pay penalty of Rs. 1,000/- and when the offence is a containing one, the failure involves a daily fine not exceeding Rs. 50 during the period of the continuance of the offence.] [Added by Haryana Government Notification No. GSR/45/PA16/55/S.20/95 dated 30th May 1995.]
