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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(5) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(5)[ 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.] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.]