- Whoever, in any case, in which a penalty is not expressly provided by this Act, fails to comply with any notice, order or requisition, issued under any provision thereof, or otherwise contravenes any of the provisions of this Act, shall be punishable with, -(a)fine which may extend to, -(i)ten thousand rupees in the case of Municipal Corporation;(ii)five thousand rupees in the case of a Class 'A' Municipal Council;(iii)three thousand rupees in the case of a Class 'B' Municipal Council :(iv)two thousand rupees in the case of a Class 'C' Municipal Council;(v)one thousand rupees in the case of a Nagar Panchayat; and(b)an additional fine in the case of a continuing failure or contravention upto one-tenth of the maximum fine, specified in clause (a) for every day after the first failure or contravention, as the case may be, for the period, during which such failure or contravention continues to be made.
