Section 201 in Telangana District Boards Act, 1955
201. Bye-laws.
(1)All bye-laws for which provision is made under this Act shall be made by the Board at a special meeting and shall be consistent with this Act and with the rules made thereunder.(2)A bye-law may be general for the whole area under the jurisdiction of the Board or special for any part of such area, as the Board may direct.(3)Unless specially excepted in this Act from the operation of this sub-section, no bye-law shall take effect until it has been confirmed by the Government.(4)Unless specially excepted in this Act from the operation of this sub-section, no bye-law shall take effect until it has been published in the manner prescribed by rules under this Act;(5)In making any bye-laws the Board may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and when the breach is a continuing one, with further fine which may extend to five rupees for every day after the first during which the breach is proved to have been persisted in.
