If any person contravenes any of the provi¬sions of this Act or the rules or orders made there under, he shall, if no other penalty is provided for the offence, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both; and if the contravention is continued after conviction, with a further fine which may extend to fifty rupees for every day during which the contra¬vention is continued.
