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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(9) in The Bengal Irrigation Act, 1876

(9)violates any Rule made under the Act, for breach whereof a penalty may be incurred.Penalty. - Shall, in case the offence shall not amount to mischief within the meaning of the Indian Penal Code and on conviction before a Magistrate, be liable to a fine not exceeding fifty rupees, or to imprisonment for a term not exceeding one month, or to both.