Section 596 in Greater Hyderabad Municipal Corporation Act, 1955
596. Certain offences punishable with fine.
- Whoever-(a)contravenes any provision of any of the sections, sub-sections or clauses mentioned in the first column of the table in Schedule U 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 third column of the said table:[Provided that the fine imposed shall, in no case be less than fifty percent of the said amount.] [Added by Act No.9 of 2008.]Explanation. - The entries in second column of the said table headed 'Subject' are not intended as definitions of the offences described in the sections, sub-sections and clauses mentioned in the first column, or even as abstracts of those sections, sub-sections and clauses, but are inserted merely as references to the subjects of the sections, sub-sections and clauses, the numbers of which are given in the first column.
