PUNJAB MUNICIPAL (AMENDMENT) ACT, 1955 THE PUNJAB MUNICIPAL (AMENDMENT) ACT, 1955 [Act No. 29 of 1955] [05th December, 1955] An Act further to amend the Punjab Municipal Act,
1911. Be it enacted by the Legislature of the
State of Punjab in the Sixth Year of the Republic of India as follows:-- This
Act may be called the Punjab Municipal (Amendment) Act, 1955. To
section 121-A of the Punjab Municipal Act, 1911, hereinafter referred to as the
said Act, the following subsection shall be added, namely:-- "(3)
Whoever commits a breach of the provisions of subsections (1) and (2) shall, on
conviction, be punishable with a fine which may extend to one thousand rupees,
and when the breach is a continuing one, with a further fine which may extend
to one hundred rupees for every day, after the first, during which the breach
continues". In
clause (c) of subsection (i) of section 192 of the said Act, the words
"twenty" and "ten" shall be substituted by the words
"thirty-five" and "twenty-five" respectively.
Preamble - PUNJAB MUNICIPAL (AMENDMENT)
ACT, 1955PREAMBLE