Section 313(3) in The City of Nagpur Corporation Act, 1948
(3)Whoever contravenes the provisions of sub-section (1) or omits to comply with the terms of a notice under subsection (2), shall be punishable with fine which may extend to fifty rupees and in case of a continuing contravention or omission, with a further fine which may extend to five rupees for every day after the first during which the contravention or omission continues.
