- The authority making any rule under section 24 may direct that a breach of it shall be punishable with fine which may extend -(a)if the authority making the rule is the [Government] [Substituted 'Local Government' by the A.O. 1937.], to two hundred rupees, and(b)if that authority is a local authority or a promoter or lessee, to twenty rupees; and when the breach is a continuing breach, with a further fine which may extend -(c)if the authority making the rule is the [Government] [Substituted 'Local Government' by the A.O. 1937.], to fifty rupees, and(d)if that authority is a local authority of a promoter or lessee, to five rupees, for every day after the first during which the breach continues.
