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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Karnataka - Subsection

Section 220(3) in Karnataka Municipal Corporations Act, 1976

(3)In making any bye-laws under this section, the corporation may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees and in case of continuing breach with an additional fine which may extend to ten rupees for every day during which the breach continues after receipt of a notice from the corporation to discontinue such breach.