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Union of India - Section

Section 30 in THE INDIAN BOILERS ACT, 1923

30. Penalty for breach of rules.—

Any regulation or rule made under section 28 or section 29 [may direct that a person contravening such regulation or rule shall be punishable, in the case of afirst offence, with fine which may extend to [one thousand rupees], and in the case of any subsequent offence, with fine which may extend to [one lakh rupees].