Section 213(3) in The U.P. Municipalities Act, 1916
(3)Whoever contravenes the provisions of sub-section (1) shall be liable on conviction to a fine which may extend to [five hundred] [Substituted by U.P. Act No. 26 of 1964.] rupees and to a further fine which may extend to [ten] [Substituted by U.P. Act No. 26 of 1964.] rupees for every day on which contravention continues after the date of the first conviction.
