Section 18 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
18. Penalty.
- Any person who commits, or abets the commission of, a breach of any of these bye-laws shall, on conviction by a magistrate, be punishable with a fine which shall not be less than [two hundred fifty rupees] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word twenty-five rupees'.], and more than [two thousand rupees] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'two hundred rupees'.]; and if the breach is continuing breach, with a further fine of [one hundred rupees] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'ten rupees'.] for every day after the first during which the breach continues.
