Section 109 in Bangalore Water Supply and Sewerage Act, 1964
109. General penalty.
- Whoever, in any case in which a penalty is not expressly provided by this Act, fails to comply with any notice, order or requisition issued under any provision of this Act or any rule or regulation [or bye-law] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.] or otherwise contravenes any of the provisions of this Act or any rule or regulation [or bye-law] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.], shall be punishable with fine which may extend to one hundred rupees, and in the case of a continuing failure or contravention, with an additional fine which may extend to twenty rupees for every day during which such failure or contravention continues after conviction for the first such failure or contravention.
