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Nagpur Province - Section

Section 421 in The City of Nagpur Corporation Act, 1948

421. Certain offences punishable with fine.

(1)Whoever -
(a)contravenes any of the provisions of this Act or of the rules made thereunder mentioned in the first column of the following table, or
(b)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions or rules, shall be punishable with fine which may extend to the amount mentioned in the third column of the said table.
(2)Whoever after having been convicted of any offence under clause (a) or (b) of sub-section (1), continues to commit such offence shall be punished for each day after the first during which he continues so to offend, with fine which may extend to the amount mentioned in the fourth column of the said table.Explanation. - The entries in the second column of the following table headed "subject" are not intended as definitions of the offences described in the provisions mentioned in the first column, or even as abstracts of those provisions, but are inserted merely as references to the subject matter thereof.Table
Section sub-section or clause Subject   Maximum fine which may be imposed   Daily fine which may be imposed when the offenceis a continuing one
(1) (2)   (3)   (4)
Section 183 New buildings not to be erected without drains   One thousand rupees   Fifty rupees
Section 185, sub-section (1) Owner of land to allow others to carry drainsthrough the land   Fifty rupees   Five rupees
Section 186 Owner of drain to allow use thereof or jointownership, therein to others   Fifty rupees   Five rupees
Section 188 Resistance to order of the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]regarding use of joint ownership of a drain   Fifty rupees   Fifty rupees
Section 189 Resistance to[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]draining premisesin combination   Fifty rupees   Fifty rupees
Section 190 Resistance to the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]constructingdrains or failure to maintain and keep in repair portion of adrain vesting in an owner   Fifty rupees   Fifty rupees
Section 191 Resistance to the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]affixingshifts or pipes for ventilation of drains   Fifty rupees   Fifty rupees
Section 277 Establishment, etc. of factory, etc. withoutpermission of the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]   One thousand rupees   One hundred rupees
Section 229 Storing dangerous or offensive articles orcarrying on dangerous or offensive trades   Five hundred rupees   Fifty rupees
Section 235, sub-section (1) Keeping open a private market withoutpermission   Two hundred rupees   Twenty-five rupees
Section 235, sub-section (2) Establishment, removal, re-opening,re-establishment or enlarging of private market withoutpermission   One thousand rupees   One thousand rupees
Section 236 Selling animals, meat, etc., outside marketwithout a licence   One hundred rupees   Ten rupees
Section 238, sub-section (3) Slaughter of animals without permission outsidemunicipal slaugher-houses   One hundred rupees   -
Section 240 Sale of diseased or unwholesome animal orarticle intended for human food   Two hundred rupees for first rupees offence and one thousandrupees for any subsequent offence   One hundred rupees
Section 241 Keeping adulterants in place where butter,ghee, etc., are manufactured   One hundred rupees   -
Section 242 Sale, etc. of notified article which is not ofprescribed standard of purity   Two hundred rupees for a first offence and one thousandrupees for any subsequent offence   -
Section 243 Sale, etc. of substitutes   One hundred rupees for a first offence and five thousandrupees for any subsequent offence   -
Section 248, sub-section (3) Removing, interfering or tampering with animal,food, drink, drug, etc. seized and left in custody   Two hundred rupees   -
Section 253 Failure to give information of existence ofdangerous disease   Fifty rupees   -
Section 269, sub-section (1), clauses (a), (b) and (d) Prohibition of burials within places of worshipand exhumations without permission   Five hundred rupees   -
Section 269, sub -section (1), clause (c) Burial or burning of any corpse at any otherplace which is not a burial or burning ground   Fifty rupees   -
Section 271 Erection or re-erection of a building incontravention of a town-planning scheme   One thousand rupees   One hundred rupees
Section 273 Prohibition of erection or re-erection ofbuildings without permission of the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]   One thousand rupees   One hundred rupees
Section 280, sub-section (1) Notice to be given to the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]ofcompletion of building   One hundred rupees   -
Section 280, sub-section (4) Prohibition of occupation of new or re-erectedbuilding without permission of the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]   One thousand rupees   -
Section 288, sub-section (3) Entering into or remaining in a building whichhas been declared unfit for human habitation   Five hundred rupees   -
Section 289, sub-section (1) Requisition to remove or repair buildings inruinous or dangerous state   One hundred rupees   Ten rupees
Section 289, sub-section (3) Entering into or remaining in a ruinous ofdangerous building from which occupants have been removed   Two hundred rupees   Five rupees
Section 292, sub-section (2) Erection or re-erection of building oninaccessible sites   One thousand rupees   One hundred rupees
Section 298, sub-section (1) Laying a tramway or railway on a public street   One thousand rupees   One hundred rupees
Section 299, sub-section (1) Prohibition of projections upon streets etc.   Two hundred rupees   Ten rupees
Section 299, sub-section (1) Requisition to remove the same   Two hundred rupees   Ten rupees
Section 305 Requisition to alter ground floor doors, etc,opening on roads, or streets, etc.   Twenty rupees   -
Section 306 Requisition to remove projections upon streets,etc.   Two hundred rupees   Ten rupees
Section 309, sub-section (1) Laying out of private street otherwise than inaccordance with the permission of the[Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.]   One thousand rupees   One hundred rupees
[Section 317A [This entry was inserted by Maharashtra 42 of 1976, Section 27.] Regulation of posters depicting scenes fromfilms, etc.   One hundred rupees   Ten rupees]