Section 75(2) in Karnataka Town and Country Planning Act, 1961
(2)A bye-law made under this section may provide that a person contravening any of the provisions of the bye-lows which are specified in such bye-law shall on conviction, be punished with fine, which may extend to one hundred rupees and in the case of a continuing contravention, with an additional fine, which may extend to five rupees for every day during which such contravention continues after conviction, for the first such contravention.
