Section 29B(2) in Chennai City Municipal Corporation Act, 1919
(2)Whenever any person is convicted of an offence under sub-rule (1), the magistrate shall, in addition to any fine which may be imposed recover summarily and pay over to the corporation, the amounts, if any, due under the heads specified in clauses (a) and (b) of sub-rule (1), and may, in his discretion, also recover summarily and pay to the corporation such amount, if any, as he may fix as the costs of the prosecution.
