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State of Telangana - Section

Section 22 in Telangana Ferries Act, 1314 F

22. Penalty for breach of rules made under section 11 or 18.

- If any person breaks any rule made under section 11 or section 18, he shall be punished with imprisonment for a term which may extend to two months or with fine which may extend to two hundred rupees, or with both.