Section 351 in Chennai City Municipal Corporation Act, 1919
351. Penalty for breaches of by-laws.
- In making any by-law under sections 349 and 350, the council may [subject to the provisions of clause (1) of Article 20 of the Constitution] [Inserted by the Adaptation (Amendment) Order of 1950.], 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 commissioner to discontinue such breach.
