Section 369(2) in The New Delhi Municipal Council Act, 1994
(2)Notwithstanding anything contained in sub-section (1), whoever contravenes the provisions of sub-section (1) of section 221, or sub-section (1) of section 224, or sub-section (1) of section 225 or sub-section (1) of section 229 or section 244, in relation to any street which is a public street, shall be punishable with simple imprisonment which may extend to six months or with fine which may extend to five thousand rupees or with both.
