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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(b) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015

(b)The competent authority or the Officer appointed/nominated by the competent authority for the purpose of the act may also charge compensation equal to the monetary value of loss due to the damage, which will be in addition to fine.