Section 72(1)(b) in Karnataka Panchayat Raj Act, 1993

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State of Karnataka - Subsection

Section 72(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)shall deposit or cause to be placed or deposited any box, bale, package, or merchandise or any other thing in any public street or place or in or over or upon any open drain, gutter, sewer or aqueduct in such street or places, shall on conviction, be punished with fine which may extend to one hundred rupees and with further fine which may extend to five rupees for every day on which such projection encroachment, obstruction or deposit continues after the date of first conviction for such offence.

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State of Karnataka - Subsection

Section 72(1)(b) in Karnataka Panchayat Raj Act, 1993