Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 16 in Bihar State Public Libraries and Information Centre Act, 2008 16. Penalty. - Authors/Publishers shall be subject to punishment for not depositing the books under section 15 of this Act. The Authority shall decide the amount of penalty.
