Section 108(2) in Telangana District Boards Act, 1955
(2)If after the expiry of one month from the date of the service of the notice on such person under sub-section (1), the breach, neglect or failure continues, such person shall, on conviction, be punishable-(i)with fine, which may extend to fifty rupees, and(ii)if the breach, neglect or failure continues after such conviction, with further fine which may extend to five rupees for every day during which the breach, neglect or failure continues after such conviction.
