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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Jharkhand - Subsection

Section 317(3) in Jharkhand Municipal Act, 2011

(3)Whoever uses or permits the use of any premises in contravention of the provisions of sub-section (1), or whoever refuses to comply with any notice issued by the Municipal Commissioner or the Executive Officer under sub section (2), shall be liable to a fine, which may extend to two thousand rupees and in the case of continuing offence with further fine which may extend to fifty rupees for every day during which such offence continues.