Section 313 in Tamil Nadu District Municipalities Act, 1920
313. General provisions regarding penalties specified in the Schedule.
(1)Whoever -(a)contravenes any provision of any of the sections or rules sped tied in the first column of Schedule VII, or(b)contravenes any rule or order made under any of the specified sections or rules, or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules,shall, on conviction, be punished with fine which may extent to the amount mentioned in that behalf in the fourth column of the said Schedule.(2)Whoever after having been convicted of-(a)contravening any provision of the sections or rules specified in the first column of Schedule VIII, or(b)contravening any rule or order made under any of the specified sections or rules, or(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said sections or rules, continues to contravene the said provision or to neglect to comply with the said direction or requisition, as the case may be, shall, on conviction, be punished, for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the fourth column of the said Schedule.Explanation. - The entries in the third column of Schedules VII and VIII headed "subject" are not intended as definitions of the offences described in the section, sub-sections or clauses mentioned in the first and second columns or even as abstracts of those sections, sub-sections or clauses, but are inserted merely as references to the subject of the sections, sub-sections or clauses, as the case may be.
