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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(2)Whoever after such direction, keeps any pig at any place within the area of the Gram Panchayat without the required permission as aforesaid or keeping of which is otherwise not in accordance with its terms, he shall be punished with fine which may extend to rupees two hundred fifty only.