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State of Odisha - Section

Section 9 in The Koraput Public Ferries Rules, 1941

9.

In lieu of prosecution under Section 17 of the Act, the Collector may cancel the lease for a breach of any of the above rules, recovering the balance of the rent for the year, or in lieu thereof recover from the renter a penalty not exceeding Rs. 5 (rupees five) for each such breach.