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State of Karnataka - Section

Section 59 in Karnataka Highways Act, 1964

59. General provision for punishment of offences.

- Whoever contravenes any provisions of this Act or of any rule or order made thereunder shall, if no other penalty is provided for the offence, on conviction, be punished,-
(a)for a first offence with fine which may extend to fifty rupees,
(b)for a subsequent offence with fine which may extend to two hundred rupees.