Section 610(1) in The Calcutta Municipal Corporation Act, 1980
(1)Whoever -(a) contravenes any provision of any of the sections, sub-sections, clauses or provisos, or any other provision, of this Act mentioned in column 1 of Schedule VI, or](b)fails to comply with any order or direction lawfully given to him or any requisition lawfully made to him under any such section, sub-section, clause or proviso or other provision,shall be punishable -(i)with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in that behalf in column 3 of the said Schedule or with both, and(ii)in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in column 4 of the said Schedule for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
