Section 333 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
333. same act.
Power to give retrospective effect to certain bye-laws and penalties forbreaches of bye-laws.- (1) Bye-laws with regard to the drainage of, and supply of waterto, buildings and water-closets, earth closets, privies, ash-pits, solid waste managementand cess-pools in connection with buildings and the keeping of water-closets suppliedwith sufficient water for flushing may be made so as to affect buildings erected before themaking of bye-laws under this Act.(2)In making any bye-law under section 318 and this section thecorporation may provide that a breach thereof shall be punishable.-(a)with fine which may extend to one thousand rupees, and in case of acontinuing breach, with fine which may extend to three hundred rupees for everyday during which the breach continues after conviction for the first breach, or(b)with fine which may extend to two hundred rupees for every day duringwhich the breach continues after receipt of notice from the Chief Commissioner todiscontinue such breach.
