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[Cites 0, Cited by 0] [Section 363(1)] [Section 363] [Entire Act]

State of West Bengal - Subsection

Section 363(1)(c) in West Bengal Municipal Corporation Act, 2006

(c)with fine which may extend to one hundred rupees for every day during which the contravention continues after receipt of a notice from the Commissioner or any other officer of the Corporation, duly authorised by the Commissioner, in this behalf, by the person contravening the regulation, requiring such person to discontinue such contravention.