(1)Subject to the provisions of sub-section (2), any local authority may, and if so required by the Government shall, make bye-laws not inconsistent with this Act or the rules made thereunder and in the manner provided for the purpose of making bye-laws for under the Act under which such local authority is constituted.(2)In making a bye-law, the local authority may provide that a breach thereof shall be punishable,-(a)with fine which may extend to fifty rupees, and in case of a continuing breach with fine which may extend to fifteen rupees for every day during which the breach continues after conviction for the first breach; or(b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of notice from the Executive Authority or the Health Officer to discontinue such breach.
