Section 11 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349
11.
Whoever commits a breach of any of the above by-laws 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 fifteen rupees for every day during which 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 notice from the Commissioner to discontinue such breach.Bye-laws under section 349(6) of the Chennai City Municipal Corporation Act, 1919, for the cleansing of latrines and water closets.
