Section 308 in Tamil Nadu District Municipalities Act, 1920
308. Penalty for breaches of by-laws.
- In making a by-law, the municipal council may [subject to the provisions of clause (1) of Article 20 of the Constitution] [This expression was inserted by the Adaptation (Amendment) Order of 1950], provide that a breach thereof shall be punishable-(a)with fine which may extend to fifty rupees, and in case of a continuing breach with fine which may extend to fifteen rupees for every day during which the breach continues after conviction for the first breach, or(b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of notice from the ^[executive authority] to discontinue such breach.
