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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(5) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(5)Any person who removes such seal except under an order made by the District Magistrate, shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to twenty five thousand rupees, or with both.