Section 497 in Uttar Pradesh Municipal Corporation Act, 1959
497. Appeal to the Sessions Court from order passed under Section 496.
(1)An appeal shall lie to the Sessions Court from an order passed by a Magistrate under Section 496 within one month of the date thereof.(2)The Sessions Court may, when disposing of an appeal under sub-section (1), direct by whom and in what proportions, if any, the costs of the appeal are to be paid, and costs so directed to be paid may, on application to a Magistrate of the First Class having jurisdiction in the City, be recovered by him, in accordance with the direction of the Sessions Court, as if there were a fine imposed by himself.(3)When an appeal has been preferred to the Sessions Court under this section, the Municipal Commissioner shall defer action upon the order of the Magistrate until such appeal has been disposed of and shall thereupon forthwith give effect to the order passed in such appeal by the Sessions Court, or if the order of the Magistrate has not been disturbed by the Sessions Court, then to his order.(4)The State Government may, after consulting the High Court, from time to time, make rules for regulating the admission of appeals under sub-section (1) and the procedure to be followed in the adjudication thereof.Arrest of Offenders
