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State of Chattisgarh - Section

Section 92 in The Chhattisgarh Vanijyik Kar Niyam, 1995

92. Penalty.

- Any person committing a breach of any of the provisions of these rules shall he punishable with fine which may be extend to Rs. Five hundred for each offence and when the offence is a continuing one, with fine not exceeding twenty five rupees for every day the breach is continued.