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State of Rajasthan - Section

Section 80 in Rajasthan State Highways Act, 2014

80. Mischief by injury to highway.

- Whoever commits mischief by doing any act which renders or which he knows to be likely to render any highway impassable or less safe for travelling or conveying property, or wilfully causes damage to a highway, shall be punished with imprisonment of either description for a term which may extend to five years, or with a fine which shall not be less than ten thousand rupees but which may extend to one lakh rupees, or with both.