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State of West Bengal - Section

Section 185 in West Bengal Municipal Act, 1993

185. Penalty for encroachment of street or open space.

- Whoever removes, not being duly authorized in that behalf, any earth, sand or other material form, or makes any encroachment in or upon, any street or open space which is not a private property, shall, on conviction, be punished with fine which may extend to one hundred rupees and, in the case of continuing offence, with further fine which may extend to twenty rupees for every day after the first during which such offence continues.