Section 85(3) in Guwahati Metropolitan Development Authority Act, 1985
(3)If after such time any such person under sub-section (1) continues to neglect or, cause a breach of any specified provision, such persons shall be prosuteced and no conviction by a Magistrate be punishable by any or all of the following:-(i)With fine which may extend to five thousand rupees with or without simple imprisonment not exceeding a period of six months.(ii)if the breach, neglect or failure continues after such conviction with fine which may extend to two hundred and fifty rupees for every day during which the breach, neglect or failure continues after the first convictions.
