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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(d) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(d)The fine which may be imposed for the breach of any bye-law which may extend to one thousand rupees, and in case of continuing breach with the additional fine which may extend to one hundred rupees for every day, during which the breach continues after receipt of a notice from the Board to discontinue the breach;