Section 10 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
10.
Any person who commits, or abets the commission of, a breach of any of these bye-laws shall, on conviction by a magistrate, be punishable with a fine which shall not be less than one hundred rupees and more than one thousand rupees and where the breach is a counting breach, with a further fine of fifty rupees for every day after the first during which the breach continues.
