Section 187 in Telangana District Boards Act, 1955
187. Punishment for disobedience to orders and notices not punishable under any other section.
- Whoever disobeys or fails to comply with any lawful direction given by any written notice issued by or on behalf of a Board under any power conferred by this Act, or fails to comply with the conditions subject to which any permission was given to him by the Board shall, on conviction before a Magistrate, If the disobedience of failure is not an offence punishable under any other section, be liable to a fine not exceeding fifty rupees and to a further fine not exceeding five rupees for everyday during which the said disobedience or failure continues after conviction:Provided that when the notice fixes a time within which a certain act is to be done, and no time is specified in this Act, it shall rest with the Magistrate to determine whether the time so fixed was reasonable time within the meaning of this Act.
