Section 427 in The City of Nagpur Corporation Act, 1948
427. Penalty for disobedience of orders of Corporation authorities. - Whoever disobeys any lawful direction or prohibition given by an authority of the Corporation by a public notice or any written notice lawfully issued by it under the provisions of this Act, or fails to comply with the conditions subject to which any permission was given to him by an authority of the Corporation under the said provisions, shall, if the disobedience or omission is not an offence punishable under any other section, be punishable with fine which may extend to fifty rupees, and in case of continuing breach, with a further fine which may extend to fifty rupees for every day after the first during which the breach continues :
Provided that when the notice fixes a time within which a certain act is to be, done and no time is specified in this Act, it shall rest with the Magistrate trying an offence under this section to determine whether the time so fixed was reasonable for purposes of compliance with the notice.
