Section 499A in Karnataka Municipal Corporations Act, 1976
499A. [ Official display of flag. [Inserted by Act 22 of 1991 w.e.f. 29.4.1991.]
(1)No person shall fly any flag other than the National Flag or a flag approved by the Government on the office of the Corporation.(2)Whoever contravenes sub-section (1) shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to rupees five thousand or with both and in the case of continuing contravention with a further fine which may extend to rupees five hundred for each day during which the contravention continues.]
