Section 460(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Whoever -(a)contravenes any provision of any of the sections, sub-sections or clauses mentioned in the first column of Part I of the table in Schedule III or of any order made thereunder, or(b)fails to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses,shall be punished for each such offence, with fine which may extend to the amount mentioned in that behalf in the second column of the said Part.
