Section 126(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)Whosoever commits a breach of the provisions of sub-section (1) or sub-section (2) shall, on conviction be punishable with a fine, which shall not be less than one hundred rupees, and more than one thousand rupees, and when the breach is a continuing one, with a further fine of one hundred rupees for every day, after the first, during which the breach continues.
