Section 14 in Gujarat Panchayats (Amendment) Act, 1966
14. Amendment of section 161 of Guj. VI of 1962.- In section 161 of the principal Act, in sub-section (1), the following proviso shall be inserted at the end, namely:-
"Provided that in absence of adequate and special reasons to the contrary to be mentioned in the judgment of the court,-(i)for a first offence, such fine shall not be less than one hundred rupees, and(ii)for a second or subsequent offence, such fine shall not be less than two hundred and fifty rupees.".
