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State of Tripura - Section

Section 108 in Tripura Municipal Act, 1994

108. Penalty for encroachment of street or open space.

- Whoever removes, not being duly authorised in that behalf. any earth, sand on other material from or makes any encroachment in or upon, any street or open space which is not a private property, shall, on conviction, be punished with fine which may extend to five thousand rupees and, in the case of continuing offence, with further fine which may extend to fifty rupees for everyday after the first during which such offence continues.