Section 246(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(b)the said person shall be liable, on conviction before a Magistrate, to a fine which may extend to one hundred rupees, and, in case of a continuing breach, to a further fine which may extend to five rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
