Section 380 in Haryana Municipal Corporation Act, 1994
380. Punishment for Certain Offences.
- Whoever -(a)contravenes any provision of any of the sections sub-sections, clauses, provisos or other provisions of this Act mentioned in the first column of the table in the Third Schedule; or(b)fails to comply with any order lawfully given to him or any requisition lawfully made upon him under any of the said sections, sub- sections, clauses, provisos or other provisions shall be punishable -(i)with fine which may extend to the amount, specified in the third column of the said Table; and(ii)in the case of a continuing contravention or failure; with an additional fine which may extend to the amount specified in the fourth column of that Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
