Section 357(1) in Chennai City Municipal Corporation Act, 1919
(1)Whoever-(a)contravenes any provision of any of the sections or rules of this Act specified in the first column of Schedule VII; or(b)contravenes any rule or order made under any of the said sections or rules; or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections, or rules;shall on conviction be punished with fine which may extend to the amount mentioned in that behalf in the third column of the said Schedule.
