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[Cites 0, Cited by 0] [Section 426(1)] [Section 426] [Entire Act]

State of Bihar - Subsection

Section 426(1)(c) in The Bihar Municipal Act, 2007

(c)with fine which may extend to two hundred and fifty rupees for every day during which the contravention continues, after the receipt by the person contravening the Regulation of a notice requiring such person to discontinue such contravention from the Chief Municipal Officer or any other officer of the Municipality, duly authorized in that behalf.