Section 333(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)In making any bye-law under section 318 and this section thecorporation may provide that a breach thereof shall be punishable.-(a)with fine which may extend to one thousand rupees, and in case of acontinuing breach, with fine which may extend to three hundred rupees for everyday during which the breach continues after conviction for the first breach, or(b)with fine which may extend to two hundred rupees for every day duringwhich the breach continues after receipt of notice from the Chief Commissioner todiscontinue such breach.
