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[Cites 0, Cited by 4] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1) in The Karnataka Regulation of Stone Crushers Act, 2011

(1)Whoever contravenes the conditions of license shall be punished with imprisonment for a term which may extend to two years or with fine which may extend to twenty-five thousand rupees or with both.