Section 77(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)In the case of first offence with fine which may extent to the amount specified in that behalf in the third column of the said schedule or simple imprisonment for a term which may extend to one month or with both and in case of second or subsequent offence with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees or with simple imprisonment for a term which shall not be less than one month but which may extent to six months or with both;
