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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Assam - Subsection

Section 302(xxx) in Assam Municipal Act, 1956

(xxx)giving effect to the objects of this Act, and may by such bye-laws impose on offenders against the same such reasonable penalties as they think fit, not exceeding the sum of fifty rupees for such offence, and, in case of a continuing offence, a further penalty not exceeding twenty rupees for each day after, written notice of the offence from the Board :