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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(3) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(3)In making any rules, the Government may direct that for a breach thereof, the Commissioner may, in the prescribed manner, impose a penalty not exceeding twenty five thousand rupees, and when the breach is continuing one, a penalty not exceeding five hundred rupees may be imposed for every day of default during the continuance of such breach.