Section 118 in Telangana District Boards Act, 1955
118. Penalty for breach of section 113.
- Whoever, having been served with a notice under section 113 requiring him to take action thereunder against the breeding of mosquitoes, fails to comply with such notice shall be punished with fine which may extend to fifty rupees and if the breach is a continuing one, with further fine which may extend to five rupees for every day after the first during which the breach is proved to have been persisted in.
