Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 182] [Entire Act] State of Bihar - Subsection Section 182(3) in The Bihar Municipal Act, 2007 (3)Any person who contravenes the provisions of this Section shall be liable to such fine, not exceeding ten thousand rupees, as may be determined by Regulations.D. Tube-wells and Wells
