Section 324(2) in Karnataka Municipalities Act, 1964
(2)In making any bye-laws under sub-section (1), the municipal council may provide that a contravention thereof shall be punishable,-(a)with fine which may extend to five hundred rupees;(b)with fine which may extend to five hundred rupees, and in case of continuing contravention, with an additional fine which may extend to fifteen rupees for every day during which such contravention continues after conviction for the first such contravention; or(c)with fine which may extend to ten rupees for every day during which the contravention continues, after receipt of a notice from the municipal council or a municipal officer duly authorised in this behalf, by the person contravening the bye-law requiring such person to discontinue such contravention.
