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[Cites 0, Cited by 0] [Section 558] [Entire Act]

State of Odisha - Subsection

Section 558(4) in Orissa Municipal Rules, 1953

(4)Any person who contravances any of the provisions of Rule 554, 558(1), 551(2) and 558(3) shall, on conviction before a Magistrate, be liable to a fine not exceeding Rs. 25 (twenty-five) and for a continuing breach of a rule to a daily fine Rs. 5 (five).Compost Manure