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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(3)In the case of a continuing offence, the offender shall be punished with an additional fine which may extend to rupees hundred for every day during which offence continues after the conviction.