Section 357(2) in Chennai City Municipal Corporation Act, 1919
(2)Whoever after having been convicted of-(a)contravening any provision of any of the sections or rules of this Act specified in the first column of Schedule VIII; or(b)contravening any rule or order made under any of the said sections or rules; or(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 rules,continues to contravene the said provision or to neglect to comply with the said direction or requisition, as the case may be, shall on conviction, be punished, for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the third column of the said Schedule.Explanation. - The entries in the second column of Schedules VII and VIII headed 'Subject' are not intended as definitions of the offences described in the sections, sub-sections, clauses or rules mentioned in the first column or even as abstracts of those sections, sub-sections, clauses or rules, but are inserted merely as references to the subject of the sections, sub-sections, clauses or rules, as the case may be.
