Section 75 in Karnataka Town and Country Planning Act, 1961
75. Bye-laws.
(1)A Planning Authority may, with the previous sanction of the State Government, make bye-laws consistent with the provisions of this Act and the rules thereunder to carry out the purposes included in [the Master Plan.] [Substituted by Act 1 of 2005 w.e.f. 14.02.2005](2)A bye-law made under this section may provide that a person contravening any of the provisions of the bye-lows which are specified in such bye-law shall on conviction, be punished with fine, which may extend to one hundred rupees and in the case of a continuing contravention, with an additional fine, which may extend to five rupees for every day during which such contravention continues after conviction, for the first such contravention.(3)The power to make bye-laws under this section shall be subject to the condition of previous publication and such publication shall be in the official Gazette and in such other manner a may be directed by the State Government.
