Section 479(1) in The Delhi Municipal Corporation Act, 1957
(1)Any rule which the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] is empowered to make under this Act may provide that any contravention thereof shall be punishable with fine which may extend to one hundred rupees.
