Section 264 in Siliguri Municipal Corporation Act, 1990
264. Punishment for offences as given in Schedule VI.
- Whoever contravenes any provision of any of the sections, sub-sections, clauses, or provisos or any other provisions of this Act mentioned in column 1 of Schedule VI shall be punishable with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in that behalf in column 3 of the said Schedule or with both, and in the case of continuing contravention or failure, with an additional fine which may extend to the amount specified in column 4 of the said Schedule for every day of such contravention or failure after conviction for the first such contravention or failure.
