Section 424 in Karnataka Municipal Corporations Act, 1976
424. [ Power to give retrospective effect to certain bye-laws and penalties for breaches of bye-laws. [Substituted by Act 55 of 2013 w.e.f.20.08.2013.]
(1)Bye-laws with regard to the drainage of, and supply of water to, buildings and water-closets, earth closets, privies, ash-pits, solid waste management and cess-pools in connection with buildings and the keeping of water-closets supplied with sufficient water for flushing may be made so as to affect buildings erected before the making of bye-laws under this Act.(2)In making any bye-law under sections 423 and this section the corporation may provide that a breach thereof shall be punishable.-(a)with fine which may extend to one thousand rupees, and in case of a continuing breach, with fine which may extend to three hundred rupees for every day during which the breach continues after conviction for the first breach, or(b)with fine which may extend to two hundred rupees for every day during which the breach continues after receipt of notice from the Commissioner to discontinue such breach.]
