Section 460 in Uttar Pradesh Municipal Corporation Act, 1959
460. Certain offences punishable with fine.
(1)Whoever -(a)contravenes any provision of any of the sections, sub-sections or clauses mentioned in the first column of Part I of the table in Schedule III or of any order made thereunder, or(b)fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses,shall be punished for each such offence, with fine which may extend to the amount mentioned in that behalf in the second column of the said Part.(2)Whoever, after having been convicted of -(a)contravening any provision of any of the sections, sub-sections or clauses mentioned in the first column of Part II of the table in Schedule III or of any order made thereunder, or(b)failing to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses,continues to contravene the said provision or to neglect to comply with -the said requisition or fails to remove or rectify any work or thing done in contravention of the said provision, as the case may be, or fails to vacate any premises shall be punished, for each day that he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the second column of the said Part.
