Section 597 in Greater Hyderabad Municipal Corporation Act, 1955
597. Continuing offences.
- Whoever, after having been convicted of-(a)contravening any provision of any of the sections, sub-sections or clauses mentioned in the first column of the table in Schedule V,(b)failing to comply with any requisition lawfully made upon him under any of the said sections, sub-sections or clauses, continues to contravene the said provision or to neglect to comply with the said requisition, or fails to remove or rectify any work or thing done in contravention of the said provision, as the case may be, shall be punished, for each day that he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the third column of the said table:[Provided that the fine imposed shall in no case be less than fifty percent of the said amount.] [Inserted by Act No.9 of 2008.]Explanation. - The entries in the second column of the said table headed 'Subject' are not intended as definitions of the offences described in the sections, sub-sections and clauses mentioned in the first column, or even as abstracts of those sections, sub-sections and clauses, but are inserted merely as references to the subject of the sections, sub-sections and clauses, the numbers of which are given in the first column.
