| Section, sub-section, clause or proviso |
Subject |
Fine or imprisonment which may be imposed |
Daily fine which may be imposed |
| |
Rs. |
Rs. |
| Section 74, sub-sections (1) and (2) |
Failure to give notice of transfer or devolution of land or building |
50 |
- |
| Section 74, sub-section (3) |
Failure to produce instrument of transfer |
50 |
- |
| Section 75 |
Failure to give notice of erection of new building, etc. |
50 |
- |
| Section 76 |
Failure to give notice of demolition or removal of building |
50 |
- |
| Section 77 |
Failure to comply with requisition to furnish information, etc. |
50 |
- |
| Section 81, sub-section (2) |
Wilful delay or obstruction of valuers |
50 |
- |
| Section 89 |
Prohibition of advertisement without permission |
200 |
5 |
| Section 114 |
Failure to give notice of vacant land or building |
50 |
5 |
| Section 119, sub-section (2) |
Non-compliance with the requisition of attendance before the Chairperson |
50 |
- |
| Section 122 |
Failure to disclose liability |
100 |
- |
| Section 148 |
Use for non-domestic purposes of water supplied for domestic purposes |
100 |
5 |
| Section 152, sub-section (1) |
Non-compliance with the requisition to take water supply |
200 |
20 |
| Section 153 |
Prohibition to occupy new premises without arrangement for water supply |
200 |
20 |
| Section 164 |
Waste or misuse of water |
50 |
- |
| Section 165 |
Refusal of admittance, etc. |
100 |
- |
| Section 168, sub-section (1) |
Laying of water pipes, etc., in a position where pipes may be injured or water therein polluted |
100 |
10 |
| Section 168, sub-section (2) |
Construction of latrines, etc., in a position where pipes may be injured or water therein polluted |
100 |
- |
| Section 173 |
Injury to, or interference with free flow of contents of municipal drain of drains communicating with municipal drain |
50 |
- |
| Section 174, sub-section (2) |
Private drain not to be connected with municipal drain without notice |
50 |
- |
| Section 175 |
Non-compliance with requisition for drainage of undrained premises |
100 |
25 |
| Section 176 |
Erection of new premises without drain |
1000 |
- |
| Section 177 |
Non-compliance with requisition of maintenance of drainage works for any group or block of premises |
50 |
5 |
| Section 178 |
Non-compliance with directions to close or limit the use of private drains in certain cases |
50 |
5 |
| Section 179 |
Non-compliance with Chairperson's orders regarding the use of a drain by a person other than the owner thereof |
50 |
- |
| Section 180 |
Non-compliance with requisition for keeping sewage and rain water drains distinct |
50 |
- |
| Section 181 |
Non-compliance with requisition for the pavement of courtyard, etc. |
50 |
- |
| Section 183 |
Connection with municipal water works or drains without written permission |
200 |
50 |
| Section 186, sub-section (4) |
Non-compliance with requisition to close, remove or divert a pipe or drain |
50 |
5 |
| Section 193, sub-section (1) |
Execution of work by a person other than a licensed plumber |
200 |
- |
| Section 193, sub-section (2) |
Failure to furnish when required, name of licensed plumber employed |
100 |
- |
| Section 193, sub-section (6) |
Licensed plumbers not to demand more than the charges prescribed |
100 |
- |
| Section 193, sub-section (8) |
Licensed plumbers not to contravene bye-laws or execute work carelessly or negligently, etc. |
100 |
- |
| Section 194 |
Prohibition of wilful or neglectful acts relating to water or sewage works |
100 |
- |
| Section 209, sub-section (3) |
Construction of building within the regular line of street without permission |
1000 |
10 |
| Section 211 |
Failure to comply with requisition to set back buildings to regular line of street |
200 |
50 |
| Section 214 |
Failure to comply with requisition to set forward buildings to regular line of street |
200 |
10 |
| Section 217, sub-sections (5) |
Utilising, selling or otherwise dealing with any land or laying out a private street otherwise than in conformity with orders of the Council |
Rigorous imprisonment which may extend to three years |
- |
| Section 218, sub-section (1), clauses (a) and (b) |
Failure to comply with requisition to show cause for alteration of street or for a appearance before the Chairperson |
50 |
5 |
| Section 219, sub-section (1) |
Failure to comply with requisition on owner of private street or owner of adjoining land or building to level, etc., such street |
100 |
10 |
| Section 221, sub-section (1) |
Prohibition of projections upon streets, etc. |
200 |
- |
| Section 221, sub-section (2) |
Failure to comply with requisition to remove projections from streets |
200 |
- |
| Section 222, sub-section (2) |
Failure to comply with requisition to remove a verandah, balcony, etc., put up in accordance with section 221(1) |
200 |
- |
| Section 223 |
Failure to comply with requisition to have ground floor doors, etc., so altered as not to open outwards |
50 |
- |
| Section 224, sub-section (1) |
Erection, etc., of structures of fixtures which cause obstruction in streets |
200 |
10 |
| Section 225 |
Deposit, etc., of things in streets |
100 |
- |
| Section 227, sub-sections (1) and (2) |
Tethering of animals and milking of cattle in public streets |
100 |
5 |
| Section 228, sub-section (4) |
Unlawful removal of bar or shorting timber, etc., or removal or extinction of light |
50 |
- |
| Section 229, sub-section (1) |
Streets not to be opened or broken and building materials not to be deposited thereon without permission |
200 |
10 |
| Section 231, sub-section (2) |
Name of street and number of house not to be destroyed or defaced, etc. |
50 |
- |
| Section 232, sub-section (1) |
Failure to comply with requisition to repair, protect or enclose a dangerous place |
100 |
25 |
| Section 234, sub-section (1) |
Removal, etc., of lamps |
100 |
- |
| Section 234, sub-section (2) |
Wilfully and negligently extinguishing lights in public streets, etc. |
50 |
- |
| Section 237, sub-section (1) |
Erection of a building without the sanction of the Chairperson |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 237, sub-section (2) |
Use of inflammable materials without permission |
100 |
- |
| Section 238, sub-section (1) |
Failure to give notice of intention to erect a building |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 239, sub-section (1) |
Failure to give notice of intention to make additions, etc., to buildings |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 242, sub-section (4) |
Commencement to work without notice, etc. |
10000 |
500 |
| Section 244 |
Failure to comply with requisition to round off buildings at corners of streets |
100 |
5 |
| Section 245, sub-section (1) |
Erection of buildings on new streets without levelling |
1000 |
- |
| Section 245, sub-section (1) |
Erection of buildings or execution of work within regular line of street or in contravention of any scheme or plan |
1000 |
- |
| Section 247 |
Failure to demolish buildings erected without sanction or erection of buildings in contravention of order |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 248 |
Erection of buildings in contravention of conditions of sanction, etc. |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 249 |
Failure to carry out a alterations |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 251, sub-sections (1)
and (2) |
Non-compliance with provision as to completion certificates, occupation or use, etc., without permission |
200 |
10 |
| Section 252 |
Non-compliance with restrictions on user of buildings |
Simple imprisonment which may extend to six months or with fine which may extend to Rs. 5000 or with both |
- |
| Section 258, sub-sections (1) and (2) |
Failure to comply with requisition to remove structures which are in ruins or likely to fall |
500 |
20 |
| Section 259, sub-section (1) |
Failure to comply with requisition to vacate buildings in dangerous conditions, etc. |
200 |
- |
| Section 264 |
Failure to provide for collection, removal and deposit of refuse and provision of receptacles |
50 |
- |
| Section 265, sub-section (1) |
Failure to collect and remove filth and polluted matter |
50 |
- |
| Section 265, sub-section (3) |
Scavenger's duties in certain cases not to be discharged by any person without permission |
25 |
- |
| Section 266 |
Failure to comply with requisition for removal of rubbish, etc., from premises used as market, etc. |
100 |
- |
| Section 267, sub-section (1) |
Keeping rubbish and filth for more than twenty-four hours, etc. |
50 |
10 |
| Section 267, sub-section (2) |
Allowing filth to flow in streets |
50 |
- |
| Section 267, sub-section (3) |
Depositing rubbish or filth, etc., in street, etc. |
50 |
- |
| Section 271, sub-section (1) |
Latrines and urinals not to be constructed without permission or in contravention of terms prescribed |
200 |
- |
| Section 272, sub-section (1) |
Failure to provide buildings newly erected or re-erected with latrine, urinal and other accommodation |
500 |
- |
| Section 272, sub-section (3) |
Failure to provide residential buildings composed of separate tenements with latrine, bathing or washing place for servants on the ground floor |
500 |
- |
| Section 273 |
Failure to provide latrines for premises used by large number of people and to keep them clean and in proper order |
100 |
20 |
| Section 274 |
Failure to comply with requisition to provide latrines for market, cattle shed, cart stand, etc., and to keep them clean and in proper order |
100 |
20 |
| Section 275, clauses (a), (b), (c) and (d) |
Failure to comply with requisition to enforce provision of latrine or urinal accommodation, etc. |
100 |
10 |
| Section 276, sub-section (2) |
Failure to comply with requisition for removal of congested buildings |
1000 |
- |
| Section 277 |
Failure to comply with requisition to improve buildings unfit for human habitation |
1000 |
- |
| Section 279, sub-sections (1), (2), (3) and (4) |
Failure to comply with order of demolition of buildings unfit for human habitation |
1000 |
- |
| Section 280 |
Failure to comply with requisition of the Chairperson to remove insanitary huts and sheds, etc. |
100 |
15 |
| Section 281, sub-section (1) |
Prohibition against washing by washerman |
25 |
- |
| Section 282 |
Failure to give information of dangerous disease |
100 |
- |
| Section 284 |
Failure to comply with requisition to cleanse and disinfect buildings or articles |
50 |
- |
| Section 285 |
Failure to comply with requisition to destroy infectious huts or sheds |
50 |
- |
| Section 286 |
Washing of clothing, bedding, etc., at any place not notified by the Chairperson |
25 |
- |
| Section 288, sub-section (1) |
Sending infected clothes to washerman or laundry |
25 |
- |
| Section 288, sub-section (2) |
Failure to furnish address of washerman or laundry to which clothes have been sent |
25 |
- |
| Section 289, sub-sections (1), (2) and (3) |
Use of public conveyances by persons suffering from a dangerous disease, etc. |
50 |
- |
| Section 291 |
Failure to disinfect buildings before letting the same |
100 |
- |
| Section 292 |
Disposal of infected articles without disinfection |
50 |
- |
| Section 293 |
Making or selling of food, etc., or washing of clothes by infected persons |
50 |
- |
| Section 294 |
Sale of food or drink in contravention of restriction or prohibition of Chairperson |
50 |
- |
| Section 295 |
Removal or use of water from wells and tanks in contravention of prohibition of Chairperson |
50 |
- |
| Section 296 |
Exposure of persons to risk of infection by the presence or conduct of a person suffering from a dangerous disease, etc. |
100 |
- |
| Section 297 |
Removal of infectious corpses in contravention of the provisions of the section |
50 |
- |
| Section 298, sub-sections (1) and (2) |
Absence of sweepers, etc., from duty without notice |
Imprisonment which may extend to one month |
- |
| Section 299 |
A sweeper employed for doing house scavenging not to discontinue work without notice |
10 |
- |
| Section 300 |
Failure to supply information by persons incharge of burning or burial grounds |
50 |
- |
| Section 301 |
Use of new burning or burial ground without permission |
50 |
- |
| Section 302, sub-section (1) |
Failure to comply with requisition to close a burning or burial ground |
50 |
- |
| Section 302, sub-section (2) |
Burning or burial of corpses in a burning or burial ground after it has been closed |
50 |
- |
| Section 303 |
Removal of corpses by other than prescribed routes |
25 |
- |
| Section 304, clause (b) |
Failure to give notice for removal of carcasses of dead animals |
10 |
- |
| Section 307, sub-sections (1) and (2) |
Failure to give information of births and deaths |
50 |
- |
| Section 308, sub-sections (1), (2) and (3) |
Commission of nuisances |
50 |
- |
| Section 309 |
Failure to comply with requisition for removal or abatement of nuisance |
500 |
25 |
| Section 310, sub-section (4) |
Dogs not to be at large in a street without being secured by a chain lead |
50 |
- |
| Section 310, sub-section (5) |
Ferocious dogs at large without being muzzled, etc. |
100 |
- |
| Section 311 |
Staking inflammable material in contravention of prohibition |
50 |
- |
| Section 312 |
Setting a naked light |
50 |
- |
| Section 313 |
Discharging fireworks, firearms, etc., likely to cause danger |
50 |
- |
| Section 314 |
Failure to comply with requisition to render buildings, wells, etc., safe |
50 |
- |
| Section 315 |
Failure to comply with requisition to enclose land used for improper purposes |
50 |
- |
| Section 317, sub-section (1) |
Sale in municipal markets without permission |
200 |
- |
| Section 318, sub-sections (1) and (2) |
Use of places as private markets without a licence and use of places other than a municipal slaughter house as slaughter houses |
500 |
25 |
| Section 318, sub-section (2) proviso (a) |
Non-compliance with conditions imposed by Chairperson |
50 |
- |
| Section 320 |
Keeping market open without licence, etc. |
2000 |
- |
| Section 321 |
Sale in unlicensed market |
50 |
- |
| Section 322 |
Carrying on business or trade near a market |
50 |
- |
| Section 324 |
Failure of person in charge of markets to expel lepers and disturbers from the market |
50 |
- |
| Section 325 |
Carrying on butcher's, fishmonger's or poluterer's trade without licence, etc. |
100 |
10 |
| Section 326 |
Establishment of factory, etc., without permission |
5000 |
50 |
| Section 327 |
Certain things not to be kept and certain trades and operations not to be carried on without a licence |
1000 |
100 |
| Section 328, sub-section (3) |
Keeping, abandonment or tethering of animals, etc. |
100 |
- |
| Section 329, sub-section (5) |
Use of premises in contravention of declaration |
500 |
- |
| Section 330 |
Hawking articles for sale without a licence, etc. |
100 |
- |
| Section 331 |
Keeping a lodging house, eating house, tea shop, etc., without licence or contrary to licence |
100 |
- |
| Section 332 |
Keeping open theatre, circus or other place of public amusement without licence or contrary to terms of licence |
500 |
50 |
| Section 339, sub-section (5) |
Failure to produce licence or written permission |
50 |
5 |
| Section 340 |
Preventing the Chairperson or any person authorised in this behalf from exercising his powers of entry, etc. |
50 |
- |
| Section 341 |
Preventing the Chairperson or any person authorised in this behalf from exercising his power of entry upon any adjoining land |
50 |
- |
| Section 346 |
Obstruction or molestation in execution of work |
200 |
- |
| Section 353, sub-section (4) |
Failure to comply with requisition to state the name and address of owner of premises |
50 |
- |
| Section 364, sub-section (3) |
Failure of occupier of land or building to afford owner facilities for complying with provisions of the Act, etc., after eight days from issue of order by district judge |
200 |
50 |
| Section 404 |
Obstruction of Chairperson or a member, etc. |
200 |
- |
| Section 405 |
Removal of any mark set up for indicating level, etc. |
100 |
- |
| Section 406 |
Removal, etc., of notice exhibited by or under orders of the Council, Chairperson, etc. |
50 |
- |
| Section 407 |
Unlawful removal of earth, sand or other material or deposit of any matter or making of any encroachment from any land vested in the Council. |
50 |
- |
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