Section 149(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)Whoever contravenes the provisions of sub-section (2), he shall be punishable with fine which may extend to five hundred rupees, in addition to other charges incurred for cleaning or removal of such garbage/refuse etc. from such public place, road, street or open hill side by the municipality.] [Sub-sections (2) and (3) inserted vide Act No. 28 of 2005.]
