Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(2) in The Assam Fire Service Act, 1985

(2)Any person who uses any warehouse or any workshop in respect of which a licence has been refused or after the licence in respect thereof has been withdrawn during the time for which such licence has been suspended, shall be punishable, on conviction before a Magistrate, with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.