Section 220 in The Howrah Municipal Corporation Act, 1980
220. Punishment for offences as given in Schedule V.
- [(1) Whoever contravenes any provision of any of the sections, sub-sections, clauses, or provisos or any other provision of this Act mentioned in Column 1 of Schedule V shall be punishable with fine which may extend to the amount, or with imprisonment for a term which may extend to the period, specified in that behalf in column 3 of the said Schedule or with both, and in the case of a continuing contravention or failure, with an additional fine which may extend to the amount specified in column 4 of the said Schedule for every day of such contravention or failure after conviction for the first such contravention or failure.] [Section 220 renumbered as sub-section (1) of that section and sub-sections (2) and (3) inserted by W.B. Act 10 of 1992.](2)[ Notwithstanding anything contained in sub-section (1) of this section or in section 102 or elsewhere in this Act, within a period of six months from the date of coming into force of section 4 of the Howrah Municipal Corporation (Amendment) Act, 1992 (hereinafter in this sub-section referred to as the said date), every person engaged on the said date in any profession, trade or calling in Howrah as mentioned in Schedule III, either by himself or by an agent or representative, shall obtain the certificate of enlistment referred to in sub-section (1) of section 102 in respect of the period from the 1st April, 1990 till the date immediately before the said date in accordance with the provisions of section 102 and the rules, if any, made under section 215.] [Section 220 renumbered as sub-section (1) of that section and sub-sections (2) and (3) inserted by W.B. Act 10 of 1992.](3)[ Whoever commits any offence by contravening the provisions of sub-section (2) shall be punished with fine in accordance with the provisions of this section.] [Section 220 renumbered as sub-section (1) of that section and sub-sections (2) and (3) inserted by W.B. Act 10 of 1992.]
