Section 46 in Karnataka Urban Water Supply and Drainage Board Act, 1973
46. Penalty for breach of the provisions of the Act.
- Whoever contravenes any provisions of this Act or of any rule or regulation or scheme made or scheme sanctioned thereunder, [or fails to comply with any order or direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.] shall, if no other penalty is provided for such contravention, be punishable, -(a)with fine which may extend to one hundred rupees; and(b)in the case of a continuing contravention, with fine which may extend to fifty rupees for each day after the first during which the contravention continues.
