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Union of India - Section
Section 46 in Road Transport Corporations Act, 1950
46. Penalty for breach of rules
.The State Government may, by rule, provide that the breach of any rules made by it under section 44 shall be punishable, with fine which may extend to five hundred rupees, and when the breach is a continuing one, with a further fine not exceeding twenty rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.| [Delhi] .In its application to the Union territory of Delhi, in Section 46, after the words rules made by it under section 44, insert the words for any regulations made by a Corporation under section 45.Delhi Road Transport Laws (Amendment) Act, 1971 (71 of1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ). |