Section 220(3) in The Howrah Municipal Corporation Act, 1980
(3)[ Whoever commits any offence by contravening the provisions of sub-section (2) shall be punished with fine in accordance with the provisions of this section.] [Section 220 renumbered as sub-section (1) of that section and sub-sections (2) and (3) inserted by W.B. Act 10 of 1992.]
