Section 383 in Jammu and Kashmir Municipal Corporation Act, 2000
383. Punishment for certain offences.
- Whoever-(a)contravenes any provision of any of the sections, sub-sections, clauses, provisos or other provisions of this Act, mentioned in the first column of the table in the Second Schedule ; or(b)fails to comply with any order lawfully given to him or any requisition lawfully made upon him under any of the said sections, sub-sections, clauses, provisos or other provision shall be punishable-(i)with fine which may extend to the amount, specified in the third column of the said Table ; and(ii)in the case of a continuing contravention or failure ; with an additional fine which may extend to the amount specified in the forth column of that Table for every day during which such contravention or failure continues after conviction for the first such contravention or failure.
