Section 75 in Karnataka Urban Development Authorities Act, 1987
75. Penalty for breach of the provisions of the Act.
- Whoever contravenes any of the provisions of this Act or of any rule, regulation or bye-laws or Scheme made or sanctioned thereunder shall be punished with fine which may extend to five hundred rupees and in the case of a continuing contravention, with fine which may extend to fifty rupees for each day after the first during which the contravention continues.
