Section 380(3) in Chennai City Municipal Corporation Act, 1919
(3)[ If no penalty has been specially provided in this Act for failure to comply with such notice, the said person shall, on conviction, be punished with fine not exceeding fifty rupees for such offence.] [Added by section 195 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
