Section 128(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Whoever, after any notice has been given under this section, uses such place or permits such place to be used in such a manner as to be a nuisance to the neighbourhood or dangerous or does not effect such alteration, addition or improvements, shall be punishable with a fine which shall not be less than fifty rupees and more than five hundred rupees and with a further fine of fifty rupees for every day during which the offence is continued.
