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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Uttar Pradesh - Subsection

Section 185(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)Whoever contravenes the provisions of sub-section (1) shall be liable on conviction to a fine which may extend to fifty rupees and to a further fine which may extend to five rupees for every day on which contravention continues after the date of the first conviction.