Section 434 in The Coimbatore City Municipal Corporation Act, 1981
434. Penalty for breaches of by-laws.
- In making any by-laws under section 432, the council may, subject to the provisions of clause (1) of Article 20 of the Constitution, provide that a breach thereof shall be punishable-(a)with fine which may extend to one hundred rupees and in case of a continuing breach with fine which may extend to twenty-five rupees for every day during which the breach continues after conviction for the first breach; or(b)with fine which may extend to twenty rupees for every day during which the breach continues after receipt of notice from the Commissioner to discontinue, such breach.
