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[Cites 0, Cited by 1] [Section 336(2)] [Section 336] [Entire Act]

State of Andhra Pradesh - Subsection

Section 336(2)(c) in Andhra Pradesh Municipalities Act, 1965

(c)failing 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, continues to contravene the said provision or to neglect to comply with the said direction or requisition, as the case may be, shall, on conviction, be punished for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the forth column of the said Schedule: