Section 607(1) in The Calcutta Municipal Corporation Act, 1980
(1)Any regulation made under this Act may provide that a contravention thereof shall be punishable-(a)with fine which may extend to two thousand and five hundred rupees; or(b)with fine which may extend to two thousand five hundred rupees and in the case of a continuing contravention, with an additional fine which may extend to one hundred rupees for every day during which such contravention continues after conviction for the first such contravention; or(c)with fine which any extend to one hundred rupees for every day during which the contravention continues after the receipt of a notice from the Municipal Commissioner or any other officer of the Corporation, duly authorised in that behalf, by the person contravening the regulation requiring such person to discontinue such contravention.
