Section 440 in Karnataka Municipal Corporations Act, 1976
440. Penalty for disobeying requisition under section 150 and Schedule IX.
- Any person who willfully neglects or refuses to comply with any requisition lawfully made upon him under section 150 and Schedule IX shall be punished with fine which may extend to one hundred rupees:Provided that no proceedings under this section shall be instituted except with the written sanction of the Commissioner:Provided further that before giving such sanction the Commissioner shall call upon the person against whom the procedings are to be instituted to show cause why the sanction should not be given.
