Section 610 in The Calcutta Municipal Corporation Act, 1980
610. [ Punishment for certain offences. - [section 610 renumbered as Sub-section (1) of that section by W.B. Act 9 of 1992.]
(1)Whoever -(a) contravenes any provision of any of the sections, sub-sections, clauses or provisos, or any other provision, of this Act mentioned in column 1 of Schedule VI, or](b)fails to comply with any order or direction lawfully given to him or any requisition lawfully made to him under any such section, sub-section, clause or proviso or other provision,shall be punishable -(i)with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in that behalf in column 3 of the said Schedule or with both, and(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in column 4 of the said Schedule for every day during which such contravention or failure continues after conviction for the first such contravention or failure.(2)[ Notwithstanding anything contained in sub-section (1) or in section 199 or elsewhere in this Act, within a period of six months from the date of coming into force of section 6 of the Calcutta Municipal Corporation (Amendment) Act, 1992 (hereinafter in this sub-section referred to as the said date), every person engaged on the said date in any profession, trade or calling in Calcutta as specified in Schedule IV, either by himself or by an agent or representative, shall obtain the certificate of enlistment referred to in subsection (1) of section 199 in respect of the period from the 1st April, 1990 till the date immediately before the said date in accordance with the provisions of section 199 and the rules, if any, made under section 600.] [sub-section (2) and (3) inserted by W.B. Act 9 of 1992.](3)[ Whoever commits any offence by contravening the provisions of sub-section (2) shall be punished with fine in accordance with the provisions of this section.] [sub-section (2) and (3) inserted by W.B. Act 9 of 1992.]
