Section 392(2) in The Bombay Provincial Municipal Corporations Act, 1949
(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 Appendix II or of any regulation or 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 contravenes 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 .
