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State of Haryana - Section

Section 44 in The Faridabad Complex Water-Supply Bye-laws

44. Penalty for infringement of bye-laws.

- Any person who commits a breach of any of these bye-laws shall, on conviction by a Magistrate, be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees, and when the breach is continuing breach, with a further fine of ten rupees for every day after the first during which the breach continues.