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[Cites 0, Cited by 0] [Section 303] [Entire Act]

State of Meghalaya - Subsection

Section 303(2) in Meghalaya Municipal Act, 1973

(2)The Board may, by any bye-law made under this section, declare that any person committing a breach or any such bye-laws, or failing to comply with any notice issued there under, shall be liable to a fine which may extend to fifty rupees and to a further fine which may extend to twenty rupees for each day after conviction during which the offence is continued.