389. Penalty for the breaches of bye-laws or regulation.
- In marking bye-law or regulations, the Municipal Council may provide that a breach thereof shall be punishable -(a)with fine which may extend to fifty rupees and in case of continuing breach, with fine which may extend to fifteen rupees for everyday during which the breach continues after conviction for the first breach; or(b)with fine which may extend to ten rupees for everyday during which the breach continue after receipt of notice from the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Executive Officer of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to discontinue such breach.
