Section 347(6) in Chennai City Municipal Corporation Act, 1919
(6)In making any rule, the [State Government] [The words 'Provincial Government' were substituted far the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted far 'Provincial' by the Adaptation Order of 1950.] may provide that a breach thereof shall be punishable with a fine which may extend to one hundred rupees.]
