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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Kerala - Subsection

Section 159(1)(e) in Kerala Municipality Building Rules, 1999

(e)about which a direction, if any, given by the Secretary under these rules is not complied with, be liable, on conviction by competent court, to a fine which may extend, in the case of building to ten thousand rupees and in the case of a well or hut to one thousand rupees and to a further fine which may extend in the case of a building to one thousand rupees and in the case of a well or hut to two hundred and fifty rupees for each day during which the offence is continued: