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State of Karnataka - Section

Section 98 in Karnataka Maritime Board Act, 2015

98. Penalty for setting up wharves, quays, etc., without permission.

- Any person who contravenes the provisions of section 35 shall be punishable with fine which may extend to Five thousand rupees for the first contravention, and with a further fine which may extend to Five hundred rupees for every day after the first during which the contravention continues.