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Union of India - Section

Section 42 in The Oudh Laws Act, 1876

42. Penalty for breach of rules.

Whoever breaks any rule made or continued under this Act, not being a rule made by the 5 High Court], shall, on conviction before a Magistrate, be punishable with fine which may extend to fifty rupees, or with imprisonment for a term which may extend to six months, or with both.