Section 396 in Jammu and Kashmir Municipal Corporation Act, 2000
396. Penalty for breaches of bye-laws.
(1)Any bye-laws made under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to five hundred rupees ; or(b)with fine which may extend to five hundred rupees and in the case of continuing contravention, with an additional fine-which may extend to fifty rupees for every day during which such contravention continues after conviction for the first contravention; or(c)with fine which may extend to fifty rupees for every day during which the contravention continues, after the receipt of a notice from the Commissioner or any Corporation Officer duly authorized in that behalf by the person contravening the bye-laws requiring such person to discontinue such contravention.(2)Any such bye-law may also provide that a person contravening the same shall be required to remedy, so far as lies in his powers, the mischief if any caused by such contravention.
