Section 431(1) in Karnataka Municipal Corporations Act, 1976
(1)Whoever,-(a)contravenes any provisions of any of the sections of this Act or rules made under it, specified in the first column of Schedule XI;(b)contravenes any rule or order made under any of the said sections or rules; or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules,shall, on conviction, be punished with fine which may extend to the amount mentioned in that behalf in the third column of the said schedule.
