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State of Sikkim - Section

Section 37 in Sikkim Fire Services Act, 1981

37. Penalty for breach of conditions.

- Any holder of a licence who violates any of the conditions under which a licence is held is respect of any warehouse or workshop shall be punishable, on Conviction before a Magistrate, with fine which may extend to one hundred rupees or with imprisonment for a term which may extend to one month or with both.