Section 465 in Uttar Pradesh Municipal Corporation Act, 1959
465. Punishment for offences against Section 267.
(1)Whoever contravenes any provision of [sub-section (2)] [Substituted by U.P. Act 28 of 1961.] of Section 267 shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to one hundred rupees or with both.(2)When any person is convicted under sub-section (1) the Magistrate who convicts him may order the immediate removal of any building, or the immediate discontinuance of the operation or use of land, in respect of which such conviction has been held.(3)If any order made under sub-section (2) is disobeyed or the execution thereof resisted, the offender shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to one hundred rupees or with both.
