Section 100 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
100. General penalty.
- Whenever in any case in which a penalty is not expressly provided by this Act, fails to comply with any notice, order or requisition issued under any provisions if this Act or any rule or regulation, or bye-laws, or otherwise contravenes any of the provisions of the Act or any rule or regulation, or bye-laws shall be punishable with fine which may extend to one thousand rupees and in the case of a continuing failure or contravention with an additional fine which may extend to one hundred rupees every day during which, such failure or contravention continues after conviction for the first such failure or contravention.
