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[Cites 0, Cited by 0] [Section 150A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 150A(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)If any cattle with identification mark is found stray, the owner of the cattle shall be identified by the municipality from the record maintained by it and such owner shall be liable to a fine of five hundred rupees for the first offence and seven hundred rupees for subsequent offence which shall be imposed by the municipality.