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State of West Bengal - Section

Section 173 in The Calcutta Improvement Act, 1911

173. Penalty for failure to comply with requisition made by Auditor. -

If any person fails to comply with any requisition made under section 131, he shall be punishable -
(a)with fine which may extend to one hundred rupees; or
(b)in case of a continuing failure, with fine which may extend to fifty rupees for each day after the first during which the failure continues.