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[Cites 0, Cited by 0] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(3) in Gauhati Municipal Corporation Act, 1971

(3)In making a rule under this section the Government may provide that a person guilty of contravention thereof shall, on conviction be punished with fine which may extend to five hundred rupees and where the contravention is a continuing one with such further fine which may extend to twenty-five rupees for every day after the first on which the contravention continues.