Section 307(b) in The U.P. Municipalities Act, 1916
(b)the said person shall be liable, on conviction before a Magistrate, to a fine which may extend to [one thousand] [Substituted by U.P. Act No. 26 of 1964.] rupees, and in case of continuing breach, to a further fine which may extend to [twenty-five rupees] [Substituted by U.P. Act No. 26 of 1964.] for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
