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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(iii) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015

(iii)Wherever a person or a company or a firm or a society or any other body is found responsible for any damage of the Government/Public property at a tourist place, the competent authority or the officer appointed/nominated by the competent authority for the purpose of the act may charge fine and compensation for the damage.