Section 461(2) in The Delhi Municipal Corporation Act, 1957
(2)[ Notwithstanding anything contained in sub-section (1), whoever contravenes the provisions of sub-section (1) of section 317 or sub-section (1) of section 320 or sub-section (1) of section 321 or sub-section (1) of section 325 or section 339, in relation to any street which is a public street, shall be punishable with simple imprisonment which may extend to six months or with fine which may extend to five thousand rupees or with both.] [Inserted by Act 42 of 1984, section 10 (w.e.f. 10-12-1985)]
