Section 76(3) in Kerala District Administration Act, 1979
(3)In making a bye-law, the district council may provide that any person who commits a breach thereof shall be able to pay by way of penalty such sums as may be fixed by the district council not exceeding two bunched and fifty rupees or in case of a continuing breach, fifty rupees for every day during which the breach continues after a penalty has been levied for the first breach.
