Section 29 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
29. Penalty for breach of certain regulations.
- Any regulation made under any of the clauses (f) to (i) of sub-section (2) of section 28, may provide that a contravention thereof shall be punishable with fine which may extend to three thousand rupees and in the case of continuing contravention with an additional fine which may extend to two hundred rupees for every day during which such contravention continues after conviction for the first such contravention.
