Section 616 in Kolkata Municipal Corporation Act, 1980
616. Penalty on methors, etc. withdrawing from work without notice.
- If any methor or other employee of the Corporation referred in section 342 withdraws from his duties in contravention of the provision, of that section, he shall, on conviction, be punished with simple imprisonment for a term which may extend to three months or with fine which may extend to fifty rupees or with both and be liable to forfeit any salary that may be due to him.
