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Bengal Presidency - Section

Section 25 in The Calcutta Tramways Act, 1880

25. Penalty for breach of by-laws. -

Any person offending against any [regulation] [Word substituted by Bengal Act 16 of 1946.] made under the provisions of the last preceding section shall forfeit for every offence any sum not exceeding twenty rupees to be imposed in such [regulations] [Word substituted by Bengal Act 16 of 1946.] as a penalty for such offence.