Section 83(5) in The Himachal Pradesh Municipal Corporation Act, 1994
(5)Whoever contravenes the provisions of sub-sections (1) and (3) shall in addition to any other penalty which he incurs through such neglect, be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees, and in the case of a continuing breach with a further fine of ten rupees for every day after the first during which the breach continues.
