Section 52 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
52.
Any person who commits, or abets the commission of, a breach of any of these bye-laws shall on conviction by a magistrate, be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees, and if the breach is continuing breach with a further fine of ten rupees for every day after the first during which the breach continues.
