Section 190(3) in Karnataka Municipalities Act, 1964
(3)Whoever contravenes the provisions of this section or fails to comply with any order or requisition made thereunder shall be punished with fine which may extend to one hundred rupees and in the case of a continuing contravention or non-compliance, with an additional fine which may extend to ten rupees for every day during which such contravention or nonÂcompliance continues after the conviction for the first such contravention or non-compliance.
