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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(7) in Puducherry Town and Country Planning Act, 1969

(7)Any person prosecuted under sub-section (6) (a) shall be punishable with a fine which may extend to ten thousand rupees, and in the case of a continuing offence with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.