Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 14 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979

14. [ Infringement of Osrabandi] [1. Substituted by Noti. No. 3298/54-CAD-9 (93)-84, dated 25th November,1987, published in U.P. Gazelle, Part-1-ka, dated 19th March, 1988]. - (1) In case of infringement of violation of a scheme of Osrabandi sanctioned under sub-rule (2)of Rule 10, the project Administrator or the Joint Administrator or any officer of the Project Authority Authorised by it, by general or special order in that behalf may either before or after institution of the proceedings, compound such infringement or violation on such terms, including payment of composition fee as he may think fit.