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[Cites 0, Cited by 1] [Section 70] [Entire Act]

British India - Subsection

Section 70(12) in The Northern India Canal And Drainage Act, 1873

(12)violates any rule made under this Act, for breach whereof a penalty may be incurred;Penalty.- shall be liable, on conviction before a Magistrate of such class as the State Government directs in this behalf, to a fine not exceeding fifty rupees, or to imprisonment not exceeding one month, or to both.