Section 5 in The Bihar and Orissa Highways Act, 1926
5. Penalties.
- In making any Rule under this Act, the [State] [Substituted by A. L.O.] Government may direct that a breach thereof shall be punishable with a fine which may extend to ten rupees, and when the breach is a continuing one, with a further fine not exceeding one rupee for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
