Section 240 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
240. Infringement of rules and bye-laws.
- In making a rule the State Government, and in making a bye-law the Zila Panchayat with the sanction of the Prescribed Authority may direct that a breach of it shall be punishable with fine which may extend to [one thousand rupees] [Substituted by U.P. Act No. 9 of 1994.] and, when the breach is a continuing breach with a further fine which may extend to [fifty rupees] [Substituted by U.P. Act No. 9 of 1994.], for every day after the first conviction during which the offender is proved to have persisted in the offence, or, in default of the fine, with an imprisonment which may extend to three months.
