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[Cites 0, Cited by 0] [Section 422(1)] [Section 422] [Entire Act]

State of West Bengal - Subsection

Section 422(1)(c) in West Bengal Municipal Act, 1993

(c)with additional fine which may extend to fifty rupees for everyday during which the contravention continues after receipt of a notice from the Municipality requiring the offender to discontinue such contravention.