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State of Goa - Section
Section 392 in The City of Panaji Corporation Act, 2002
392. Certain offences punishable with fine.
| Section sub-section or clause | Subject | Maximum Fine Which may be Imposed | Daily fine which may be imposed when the offenceis a continuing one |
| (1) | (2) | (3) | (4) |
| Section 175 | New buildings not to be erected without drains | Twenty-five thousand rupees | Five hundred rupees |
| Section 175, sub-section (1) | Owner of land to allow others to carry drains through the land | Five hundred rupees | do |
| Section 176 | Owner of drain to allow use thereof or joint ownership,therein to others | do | Five hundred rupees |
| Section 178 | Resistance to order of the Commissioner regarding use of jointownership of a drain | do | do |
| Section 179 | Resistance to Commissioner draining premises in combination | do | do |
| Section 180 | Resistance to the Commissioner constructing drains or failureto maintain and keep in repair portion of a drain vesting in anowner | do | do |
| Section 181 | Resistance to the Commissioner affixing shafts or pipes forventilation of drains | do | do |
| Section 217 | Establishment, etc., of factory, etc., without permission ofthe Commissioner | Twenty-five thousand rupees | do |
| Section 219 | Storing dangerous or offensive articles or carrying ondangerous or offensive trades | Ten thousand rupees | do |
| Section 225, sub-section (1) | open a private market without permission | Five thousand rupees | Two hundred and fifty rupees |
| Section 225, sub-section (2) | Establishment, removal, reopening, re-establishment orenlarging of private market without permission | Ten thousand rupees | One thousand rupees |
| Section 226 | Selling animals, meat, etc., outside market without a licence | One thousand rupees | One hundred rupees |
| Section 228 sub-section (3) | Slaughter of animals without permission outside municipalslaughter-houses | do | |
| Section 230 | Sale of diseased or unwholesome animal or article intended forhuman food | Ten thousand rupees for first offence and twentythousand rupees for any subsequent offence | One hundred rupees |
| Section 231 | Keeping adulterants in place where butter, ghee, etc., aremanufactured | One thousand rupees | - |
| Section 232 | Sale, etc., of notified article which is not of prescribedstandard of purity | Ten thousand rupees for first offence and twentythousand rupees for any subsequent offence | - |
| Section 233 | Sale, etc. of substitutes | One thousand rupees for first offence and fivethousand rupees for any subsequent offence | - |
| Section 238 sub-section (3) | Removing, interfering or tampering with animal, food, drink,drugs, etc. seized and left in custody. | Two thousand rupees | - |
| Section 243 | Failure to give information of existence of dangerous disease | Five hundred rupees | - |
| Section 255 | Erection or re-erection of a building in contravention of atown-planning scheme | One lakh rupees | One thousand rupees |
| Section 256 | Prohibition of erection or re-erection of buildings withoutpermission of the commissioner | Ten thousand rupees | One thousand rupees |
| Section 263, sub-section (1) | Notice to be given to the commissioner of completion ofbuilding | One thousand rupees | - |
| Section 263, sub-section (4) | Prohibition of occupation of new or re-erected buildingwithout permission of the commissioner | One thousand rupees | - |
| Section 271, sub-section (3) | Entering into or remaining in a building which has beendeclared unfit for human habitation | Five thousand rupees | - |
| Section 272, sub-section (1) | Requisition to remove or repair buildings in ruinous ordangerous out state | Ten thousand rupees | Five hundred rupees |
| Section 272, sub-section (3) | Entering into or remaining in a ruinous or dangerous buildingfrom which occupants have been removed. | Ten thousand rupees | Five hundred rupees |
| Section 275, sub-section (3) | Erection or re-erection of building on inaccessible sites | Ten thousand rupees | One thousand rupees |
| Section 281, sub-section (1) | Laying a tramway or railway on a public street | Ten thousand rupees | One thousand rupees |
| Section 282, sub-section (1) | Prohibition of projections upon streets etc. | Ten thousand rupees | Fifty rupees |
| Section 282, sub-section (1) | Requisition to remove the same | Two thousand rupees | Fifty rupees |
| Section 288 | Requisition to alter ground floor doors, etc., opening onroads, or streets, etc. | Five hundred rupees | |
| Section 289 | Requisition to remove projections upon streets, etc. | Two thousand rupees | One hundred rupees |
| Section 292, sub-section (1) | Laying out of private street otherwise than in accordance withthe permission of the Commissioner | Ten thousand rupees | One thousand rupees |
| Section 300 | Regulation of posters depicting scenes from film etc. | One thousand rupees | One hundred rupees |