Section 138(3) in The Calcutta Improvement Act, 1911
(3)In making any rule under sub-section (1) or sub-section (2), the Board may provide that a breach of it shall be punishable -(i)with fine which may extend to five hundred rupees, or(ii)in case of a continuing breach, with fine which may extend to fifty rupees for every day during which the breach continues after receipt of written notice from the Chairman to discontinue the breach.
