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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Bihar - Subsection

Section 75(1) in The Bihar irrigation Act, 1997

(1)If any toll due under the provisions of this Act in respect of any vessel shall not be paid on demand to the person authorised to collect the same it shall be lawful for such person to seize such vessel,and any furniture thereof, and to detain the same.