Section 76 in Kerala District Administration Act, 1979
76. Power of district council to make bye-laws and penalty for their breach.
(1)Subject in the provisions of this Act and the rules made thereunder a district council may, with the approval of the Government, make bye-laws for carrying out any of the purpose for which it is constituted.(2)The Government may remit for reconsideration and resubmission any bye-law or part thereof to the district council or add to, omit or alter any bye-law which contravenes the provisions of this Act or any rule made thereunder.(3)In making a bye-law, the district council may provide that any person who commits a breach thereof shall be able to pay by way of penalty such sums as may be fixed by the district council not exceeding two bunched and fifty rupees or in case of a continuing breach, fifty rupees for every day during which the breach continues after a penalty has been levied for the first breach.(4)The Government shall have power to make rules regarding the procedure for the making of bye-laws, the publication thereof, anti the date on which they shall come into effect.
