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[Cites 0, Cited by 0] [Section 336] [Entire Act]

State of Jharkhand - Subsection

Section 336(1) in Jharkhand Municipal Act, 2011

(1)Whoever, without the permission of Municipal Commissioner or the Executive Officer lops or cuts the branches or twigs of any tree or plant standing on a public place, or plucks the fruits, flowers or leaves of such tree or plant, or causes any damages thereto, shall be punishable with fine which may extend to five thousand rupees, and in the case of a second or subsequent breach, to two thousand rupees.