Section 77 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
77. Offences and penalties.
- Whoever contravenes any of the provisions of this Act or of any regulation or other instrument made thereunder shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both and in addition, in the case of a continuing contravention, with additional fine which may extend to fifty rupees for every day during which such contravention continues after conviction for the first such contravention.
