512. Penalty for acting as Councillor, Chairperson or Deputy Chairperson when disqualified.
(1)Whoever acts as a Councillor of a Municipality knowing that under this Act or the Rules made thereunder he is not entitled or has ceased to be entitled to hold such office shall, on conviction, be punished with fine not exceeding [ten thousand rupees] [Substituted 'two thousand rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] for such offence.(2)Whoever acts as, or exercise the functions of the Chairperson or Deputy Chairperson of a Municipality knowing that under this Act or the rules made thereunder he is not entitled or has ceased to be entitled to hold such office or to exercise such functions shall, on conviction, be punished with fine not exceeding -[fifteen thousand rupees] [Substituted 'two thousand rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] for such offence.(3)Where the Chairperson or Deputy Chairperson of a Municipality refuses to hand over charge of his office or any documents of or any moneys or other properties vested in, or belonging to the Municipality which are in or has come into his possession or control, to his successor in office or other prescribed authority as soon as his term of office as Chairperson or Deputy Chairperson expires and in the case of the Deputy Chairperson also on demand by the Chairperson, such Chairperson or Deputy Chairperson shall, on conviction be punished with fine not exceeding [ten thousand rupees] [Substituted 'two thousand rupees' by Act 14 of 1999, w.e.f. 24-3-1999.] for such offence.
