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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(2) in Kerala Local Authorities Entertainments Tax Act, 1961

(2)In making a bye-law, the local authority may provide, that a breach thereof shall be punishable with fine which may extend to fifty rupees and in case of a continuing breach with fine which may extend to fifteen rupees for every day during which the breach continues after conviction for the first breach.