Section 44B(2) in Telangana Town-Planning Act, 1920
(2)If after the expiry of one month from the date of receipt of the notice by such person under sub-section (1) the breach or neglect or failure continues, such person shall, on conviction, be punishable,-(i)with fine which may extend to one hundred rupees, and(ii)if the breach, neglect or failure continues after such conviction, with fine which may extend to fifteen rupees for every day during which the breach, neglect or failure continues after such conviction.]
