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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Meghalaya - Subsection

Section 140(3) in Meghalaya Municipal Act, 1973

(3)In details of compliance with sub-section (2), the toll-collector or the lessee of the tollbar, as the case may be, shall be liable to a fine which may extend to fifty rupees, and to a further fine which may extend to ten rupees for each day after the first day during which the default continues.