Section 484(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)[ Even after the Commissioner has taken such measure under sub-section (1), if any person commits defacation, urination or spitting in open public places shall, on conviction, be punishable with imprisonment which may extend to one month or with fine which may extend to five thousand rupees.] [Added by Act No.11 of 1999.]
