Section 56 in The Bengal Agricultural Debtors Act, 1936
56. Penalty for breach of rules. -
In making any rule under this Act the [State Government] [Words substituted by Government of India (Adaptation of India Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may direct that breach thereof shall be punishable with fine which may extend to fifty rupees and, where the breach is a continuing one, with further fine which may extend to ten rupees for every day after the first during which the breach continues.
