(1)If any person fails to comply with the provisions of clause (/) or clause () or clause (4) or clause (/) of section 14 or clause (c) or clause (7) of section 15, he shall be liable to a penalty which shall not exceed ten lakh rupees:Provided that in the case of continuing failures, the person shall be liable to an additional penalty which may extend to ten thousand rupees for every day during which such failures continue.(2)Notwithstanding anything contained in this Act or any other Act for the time being in force, if any person fails to comply with the provisions of clauses (c) and (d) of section 14, he shall in addition to the penalty of ten lakh rupees, be also liable to pay additional penalty which shall not exceed five thousand rupees per appliance or equipment in relation to which the non-compliance has occurred, but shall not be lower than two thousand rupees:Provided that where such non-compliance relates to any industrial unit or vessel, he shall also be liable to an additional penalty which shall not exceed twice the price of every metric ton of oil equivalent consumed in excess of the prescribed norms:Provided further that if the manufacturer of a vehicle fails to comply with the fuel consumption norms, he shall also be liable to pay an additional penalty per unit of vehicles sold in the corresponding year, as follows, namely:—(i)twenty-five thousand rupees per vehicle for non-compliance of norms up to 0.2 litres per 100 kms;(ii)fifty thousand rupees per vehicle for non-compliance of norms above 0.2 litres per 100 kms.(3)If any person fails to comply with the directions issued under clauses (४) and (x) of section 14, he shall be liable to a penalty which shall not exceed ten lakh rupees for each such failure:Provided that he shall also be liable to an additional penalty which shall not exceed twice the price of every metric ton of oil equivalent prescribed under this Act, which is in excess of the prescribed norms.(4)If a person fails to comply with the provisions of sub-section (/) of section 13A or fails to provide any information under section 52, he shall be liable to a penalty which may extend to fifty thousand rupees on first such non-compliance or failure:Provided that for every subsequent non-compliance or failure, he shall be liable to pay an additional penalty which shall not exceed ten thousand rupees per day of such non-compliance or failure.(5)Any amount payable under this section, if not paid, may be recovered as if it were an arrear of land revenue.”
