| Section |
Sub-Section or clause |
Offences |
Fine which may be imposed (in Rs.) |
| 219. |
(2) |
Failure of owner and occupier to furnish correct informationin the return
|
200.00 |
| 235. |
(2) |
Failure to pay property tax and the surcharge by due date. |
200.00 |
| 236. |
(3) or (4) |
Failure to pay property tax and surcharge and to submit returnby due date.
|
200.00 |
| 293. |
-- |
Connections with Corporation drains not to be made except inconformity with Sections.-291 or 292.
|
200.00 |
| 294. |
-- |
Buildings, etc. not to be erected without permission over anydrain.
|
200.00 |
| 296. |
-- |
Owner of land to allow others to carry drains through theland.
|
100.00 |
| 297. |
-- |
Failure to obey requisition to enforce drainage of undrainedpremises situated within one hundred feet of a Corporation drain.
|
100.00 |
| 298. |
-- |
Failure to obey requisition to enforce drainage of undrainedpremises not situated within hundred feet of Corporation drain.
|
100.00 |
| 300. |
(1) (b) |
Failure to obey direction to limit use of drain or noticerequiring construction of a distinct drain.
|
100.00 |
| 301. |
-- |
New buildings not to be erected without drains. |
750.00 |
| 303. |
-- |
Excrementitious matter not to be passed into cess-pool |
200.00 |
| 304. |
-- |
Owners of drains to allow use thereof or joint owner thereofto others
|
100.00 |
| 308. |
-- |
Drains not to pass beneath buildings. |
400.00 |
| 309. |
-- |
Contravention of provisions as to position of cess-pools. |
400.00 |
| 311. |
(2) |
Failure to obey requisition to cover or ventilate drain orcess-pool.
|
100.00 |
| 316. |
(1) |
Water closets and privies not to be constructed withoutpermission or in contravention of terms so specified.
|
400.00 |
| 317. |
(1) |
Building newly erected or re-erected to be provided with watercloset and other accommodation.
|
400.00 |
| 318. |
(1) |
Failure to obey requisition to enforce provision of privyaccommodation.
|
100.00 |
| 319. |
-- |
Failure to obey requisition to privy accommodation forfactories, etc.
|
400.00 |
| 320. |
-- |
Failure to obey requisition respecting unhealthy privies. |
400.00 |
| 321. |
-- |
Contravention of provisions as to privies. |
100.00 |
| 322. |
-- |
Contravention of provisions as to water closets. |
100.00 |
| 323. |
-- |
Position of privies and water closets. |
400.00 |
| 324. |
-- |
Contravention of provisions as to use of places for bathing orwashing clothes or domestic utensils
|
100.00 |
| 330. |
-- |
Failure to comply requisition to effect sanitary, repairs. |
100.00 |
| 334. |
(1) and (4) |
Contravention of provision as to employment of licensedplumber and use of work as drain.
|
400.00 |
| 334. |
(3) |
Licensed plumber to give and sign certificates. |
100.00 |
| 354. |
(1) |
Building, etc. not to be erected over water main withoutpermission.
|
200.00 |
| 355. |
(2) |
Water not to be carried away from public water supply forsale, and not to be carried in any vehicle without permission
|
100.00 |
| 356. |
-- |
Public water supply set as part for particular purpose not tobe used for other purpose.
|
40.00 |
| 357. |
(2) |
Failure to comply requisition to obtain private water supplyand to provide supply and distributing pipe.
|
400.00 |
| 358. |
-- |
Contravention of provisions as to the making and renewing ofconnections with Corporation water works.
|
400.00 |
| 358. |
(5) |
Contravention of provisions as to unauthorized connection withCorporation water works.
|
100.00 |
| 359. |
(4) |
Failure to comply requisition to provide cistern and fittingor means of access to any cistern.
|
100.00 |
| 361. |
-- |
Supply of distributing pipe, etc., to be kept in efficientrepair by owner or occupier of premises.
|
200.00 |
| 364. |
(2) |
Failure to comply requisition to remedy defect in meter,supply or distributing pipe, etc.
|
100.00 |
| 366. |
-- |
Conditions as to use of water not to be contravened. |
200.00 |
| 368. |
-- |
Water pipes, etc., not to be placed where water will bepolluted.
|
200.00 |
| 369. |
-- |
Prohibition of fraudulent and unauthorized use of water. |
200.00 |
| 370. |
(1) |
Prohibition of fraud in respect of meters. |
200.00 |
| 371. |
-- |
Prohibition of willful or neglectful acts relating to waterworks.
|
200.00 |
| 376. |
(1) |
Work under Chapter XVII to be by licensed plumber. |
400.00 |
| 376. |
(2) |
Failure to furnish name of licensed plumber. |
100.00 |
| 387. |
(4) |
Construction of building within the regular line of streetwithout permission.
|
2000.00 |
| 396. |
-- |
Laying out of private street in contravention of provisions ofSection 396.
|
1000.00 |
| 399. |
(1) |
Prohibition of projections upon streets. |
400.00 |
| 399. |
(2) |
Failure to comply requisition to remove projections. |
400.00 |
| 400. |
-- |
Failure to remove or alter projections. |
400.00 |
| 402. |
-- |
Ground floor doors, etc., not to open outwards on streets. |
40.00 |
| 403. |
(1) |
Prohibition of structures of fixtures causing obstructions instreets.
|
200.00 |
| 404. |
(1) |
Prohibition of deposits etc. or things in streets. |
200.00 |
| 405. |
-- |
Prohibition of hawking or exposing for sale articles in apublic place or street without a licence.
|
100.00 |
| 406. |
-- |
Prohibition in a public place or street, use of skill inhandicraft or in rendering services without licence.
|
100.00 |
| 408. |
-- |
Failure to comply requisition to remove structures orfixtures.
|
200.00 |
| 409. |
(1) |
Prohibition of tethering of animals in public streets. |
40.00 |
| 412. |
(2) |
Infringement of direction to close street in which work is inprogress.
|
100.00 |
| 414. |
(2) |
Shoring timber or fence, etc., employed to secure publicsafety not to removed.
|
100.00 |
| 415. |
(1) |
Streets not to be opened or broken up and building materialsnot to be deposited thereon without permission.
|
200.00 |
| 416. |
-- |
Precautions for public safety to be taken by persons to whompermission is given under Section 415.
|
100.00 |
| 417. |
(1) |
Persons to whom permission is granted under Section 415 mustreinstate streets.
|
100.00 |
| 418. |
-- |
Provision to be made by persons to whom permission is grantedunder Section 415 for traffic, etc., when their work interruptsstreets.
|
400.00 |
| 419. |
-- |
Hoards to beset up during work on any building adjacent to astreet.
|
100.00 |
| 420. |
(2) |
Name of street and number of houses not to be destroyed,removed or defaced.
|
100.00 |
| 423. |
(1) |
Sky signs not to be erected or retained without permission. |
200.00 |
| 424. |
(1) |
Advertisements on certain sites, etc., not to be exhibitedwithout permission.
|
200.00 |
| 425. |
(1) |
Failure to comply requisition to repair, protect or enclosedangerous place.
|
200.00 |
| 431. |
(1) |
Work not to be commenced without notice. |
2000.00 |
| 439. |
-- |
Provision for supervision of buildings and works. |
1000.00 |
| 444. |
-- |
Building not to be converted to other purposes without thepermission of the Commissioner
|
1000.00 |
| 445. |
-- |
Building for human habitation not to be used as godowns, etc. |
1000.00 |
| 446. |
-- |
Buildings originally constructed for human habitation not tobe altered without permission for use as godown.
|
1000.00 |
| 448. |
-- |
Roofs and external walls of buildings not to be of inflammablematerial.
|
40.00 |
| 449. and 450. |
-- |
Provisions as to height of building and also width of thestreet.
|
2000.00 |
| 451. |
-- |
Provisions as to height or frame of buildings. |
2000.00 |
| 452. |
-- |
Alternation and provisions of staircase for exits in the eventof fire.
|
200.00 |
| 457. |
-- |
Enforcement of provisions concerning buildings and works. |
2000.00 |
| 458. |
-- |
Provisions as to completion certificates, permission to occupyor use.
|
1000.00 |
| 459. |
(1) |
Failure of owner or occupier to remove structures, etc., whichare in unsafe condition or likely to fall.
|
1000.00 |
| 517. |
-- |
Collection, removal and deposit of refuse and provision ofreceptacles.
|
40.00 |
| 519. |
-- |
Collection and removal of excrementitious and polluted matterto be provided for by occupiers
|
40.00 |
| 527. |
-- |
Requisition to clean and lime wash building. |
100.00 |
| 528. |
-- |
Requisition to remove building materials, etc., from anypremises.
|
100.00 |
| 530. |
(1) |
Requisition to cleanse, etc., neglected premises. |
100.00 |
| 531. |
(1) and (2) |
Requisition to abate or to prevent recurrence of leakage inroofs of buildings.
|
100.00 |
| 533. |
(2) |
Provisions as to buildings unfit for human habitation |
1000.00 |
| 534. |
-- |
Failure of owner or occupier of house to give statement ofaccommodation.
|
400.00 |
| 535. |
(1) |
Requisition by Magistrate to abate overcrowding. |
400.00 |
| 535. |
(3) |
Requisition by owner pursuant to order under Sub-section (1)of Section 535.
|
400.00 |
| 537. |
-- |
Requisition to fill in pools, etc., which are a nuisance. |
300.00 |
| 538. |
(1) |
Digging or constructing well, etc., without permission. |
500.00 |
| 541. |
-- |
Requisition to discontinue quarrying. |
1000.00 |
| 542. |
(1) |
Requisition to remove or to trim trees, shrubs or hedges. |
100.00 |
| 543. |
(1) |
Prohibition as to the keeping of animals. |
100.00 |
| 544. |
-- |
Requisition to discontinue stabling animals or storing grainindwelling house.
|
100.00 |
| 545. |
(2) |
Failure to report for removal of carcasses. |
20.00 |
| 547. |
-- |
Prohibition of bathing etc., contrary to order or regulation. |
40.00 |
| 549. |
-- |
Factory, etc., not to be newly established without permission. |
2000.00 |
| 552. |
(1) |
Requisition for sanitary regulation of factories, etc. |
400.00 |
| 553. |
(1) |
Prohibition of use of steam, whistle etc., without permission. |
400.00 |
| 554. |
(1) |
Certain thing not to be kept and certain trades and operationsnot to be carried on without a licence.
|
1000.00 |
| 554. |
(5) |
Licence to be kept on the premises. |
40.00 |
| 555. |
(1) |
Prohibition of pollution of water by chemicals etc. |
2000.00. |
| 557. |
(1) |
Regulation of washing of clothes by washermen. |
40.00 |
| 561. |
(1) |
Prohibition of sale in Corporation market without licence. |
100.00 |
| 563. |
(2) |
New private market not to be opened without permission. |
2000.00 |
| 564. |
(1) |
Private market or slaughter house not to be kept open withoutlicence or in contravention of terms of licence.
|
100.00 |
| 565. |
-- |
Prohibition of sale in unauthorized private markets. |
100.00 |
| 566. |
-- |
Requisition to pave and drain private market, buildings andslaughter houses.
|
400.00 |
| 567. |
-- |
Acts done in contravention of bye-laws framed for markets andslaughter houses.
|
100.00 |
| 569. |
-- |
Removal of sheep, goats or swine from any Corporationslaughter house, market or premises without permission.
|
100.00 |
| 570. |
(2) |
Bye-laws and table of stallage rent affixed in markets andslaughter houses not to be destroyed or defaced.
|
40.00 |
| 572. |
-- |
Prohibition of sale of animals, etc., except in a market. |
100.00 |
| 573. |
-- |
Butchers and persons who sell the flesh of animals to belicensed
|
200.00 |
| 574. |
(1) |
Prohibition of import of cattle etc. into the city withoutpermission.
|
200.00 |
| 583. |
-- |
Information to be given of existence of infectious disease bymedical practitioners.
|
200.00 |
| 585. |
(2) |
Prohibition of use of drinking water likely to causeinfectious disease.
|
400.00 |
| 586. |
(2) |
Direction to remove patients to hospitals. |
200.00 |
| 588. |
-- |
Requisition to disinfect buildings. |
200.00 |
| 590. |
(2) |
Where a place for washing of infected articles has beenappointed such articles are not to be washed at place not soappointed.
|
200.00 |
| 591. |
(1) |
Persons suffering from infectious disease not to enter apublic conveyance without notifying the same.
|
100.00 |
| 592. |
-- |
Provisions as to carriage of persons suffering from infectiousdisease in public conveyance.
|
1000.00 |
| 596. |
(1) |
Infected articles not to be transmitted etc., without previousdisinfection.
|
1000.00 |
| 597. |
(1) |
Infected building not to be let without first beingdisinfected.
|
1000.00 |
| 600. |
-- |
Place for disposal of the dead to be registered. |
200.00 |
| 602. |
-- |
New places for disposal of the dead not to be opened withoutpermission.
|
1000.00 |
| 605. |
(1) |
Prohibition of burials within places of worship and exhumationwithout permission.
|
1000.00 |
| 606. |
-- |
Acts prohibited in connection with the disposal of the dead. |
200.00 |
| 617. |
(5) |
Grantee to produce licence or written permission toCommissioner.
|
100.00 |
