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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Greater Bengaluru City Corporation -

Section 61(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)In making any regulation under this section, the Board may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees and in case of continuing breach with an additional fine which may extend to ten rupees for every day during which the breach continues after the receipt of a notice from the Board to discontinue such breach.]