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

State of Odisha - Subsection

Section 30(3) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(3)The Provincial Government may, in making any rule under this section, direct that the breach thereof shall be punishable with fine not exceeding five hundred rupees, and to case of a continuing offence a further fine not exceeding one hundred rupees for each day after the first during which the breach has been persisted in.