Section 416 in The City of Nagpur Corporation Act, 1948
416. Penalties for breach of by-laws.
(1)In making a by-law under section 415, the Corporation may provide that a breach or any abetment of a breach of it shall be punishable-(a)with fine which may extend to fifty rupees and in the case of a continuing breach, with fine which may extend to ten rupees for each day during with the breach continues after conviction for the first breach, or(b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of written notice from the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] to discontinue the breach.(2)In lieu of or in addition to such fine, the Magistrate may require the offender to remedy the mischief so far as is in his power.
