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[Cites 0, Cited by 0] [Section 511(2)] [Section 511] [Entire Act]

State of Kerala - Subsection

Section 511(2)(c) in Kerala Municipality Act, 1994

(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said sections or rule, continues to contravene the provisions of the said sections, rules or orders or to neglect to comply with the said direction or requisition, as the case may be, shall on conviction, be punished for each day during which the offence, continues, with fine which may extend to the amount specified against each item in column (4) of the Fifth Schedule: