Section 140 in The Bihar and Orissa Local Self-Government Act, 1885
140. Penalties for infringement of bye-laws.
- In making a bye-law under the last preceding section a Board may provide that a breach of the same shall be punished with fine which may extend to fifty rupees, and in the case of a continuing breach with a further fine which may extend to five rupees for every day during which the breach is continued after the offender has been convicted of such breach.
