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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Greater Bengaluru City Corporation -

Section 14(2) in The Bangalore City Civil Court Act, 1979

(2)A rule made under sub-section (1) may provide for imposition of a penalty not exceeding one hundred rupees for breach of any such rule and the authority which shall impose such penalty. The penalty so imposed shall be recovered as if it were a fine imposed by a Magistrate in exercise of his ordinary jurisdiction.