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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(3) in Kerala Tolls Act, 1976

(3)Whoever-
(a)attempts to cross any bridge without paying the toll payable by him under this Act; or
(b)obstructs any officer or other person in the discharge of his duties imposed by or under this Act, shall on conviction by a Magistrate, be liable to a fine which may extend to one hundred rupees.