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[Cites 0, Cited by 0] [Section 343] [Entire Act]

Bombay Presidency - Subsection

Section 343(2A) in The Bombay Provincial Municipal Corporations Act, 1949

(2A)If a passenger liable to pay the excess charge determined under sub-section (2) fails or refuses to pay the same on demand being made therefor, he shall be liable without prejudice to his liability to pay the excess charge as so determined, to be punished for such offence with fine which may extend to fifty rupees.