(1)In making a rule the State Government, and in making a bye-law the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] with the sanction of the State Government, may direct that a breach of it shall be punishable with fine which may extend to [one thousand] [Substituted by U.P. Act No. 26 of 1964.] rupees and when the breach is a continuing breach, with a further fine which may extend to [twenty five rupees] [Substituted by U.P. Act No. 26 of 1964.] for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may with like sanction prescribe a similar penalty for the breach of a rule lawfully made under the United Provinces Municipalities Act, 1873 (Act XV of 1873) and still remaining in force.
