Section 315(3) in Karnataka Panchayat Raj Act, 1993
(3)In making any bye-laws under sub-sections (1) and (2), the Grama Panchayat may provide that a contravention thereof shall be punishable,-(a)with fine which may extend to twenty-five rupees;(b)with fine which may extend to twenty-five rupees, and in case of continuing contravention with an additional fine which may extend to two rupees for every day during which such contravention continues after conviction for the first such contravention; or(c)with fine which may extend two rupees for every day during which the contravention continues after receipt of a notice from the Grama Panchayat or any officer duly authorised in this behalf, by the person contravening the bye-law requiring such person to discontinue such contravention;
