Section 550 in Uttar Pradesh Municipal Corporation Act, 1959
550. Penalty for breach of rules, bye-laws or regulations.
- In making rules, bye-laws or regulations, the Corporation or the Executive Committee, or the State Government, as the case may be, may provide that for any breach thereof the offender shall on conviction -(a)be punished with fine which may extend to five hundred rupees, and in the case of a continuing breach with fine which may extend to twenty rupees for every day during which the breach continues, after conviction for first breach;(b)be punished with fine which may extend to twenty rupees for every day during which the breach continues, after receipt of written notice from the Municipal Commissioner or any Corporation officer duly authorised in that behalf to discontinue the breach;(c)in addition to the imposition of such fine be required to remedy the mischief so far as lies, in his power.
