Section 336(1) in Andhra Pradesh Municipalities Act, 1965
(1)Whoever -(a)contravenes any provision of any of the sections or rules specified in the first column of Schedule VI, or(b)contravenes any rule or order made under any of the specified sections or rules in the said Schedule, 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 extend to the amount mentioned in that behalf in the forth column of the said Schedule:Provided that the fine imposed shall, in no case, be less than one-third of the said amount.
