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State of Haryana - Section

Section 223 in The Haryana Municipal Act, 1973

223. Refusal to allow inspection.

- Whoever in contravention of Section 220 or Section 221 or Section 222 or Section 225, refuses to suffer inspection of any premises, food, drink, drug or animals, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.