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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Rajasthan - Subsection

Section 167(1)(d) in Rajasthan Municipalities Act, 2009

(d)in contravention of any permission which has been duly modified, shall, on conviction, be punished with fine which may extend to five thousand rupees, and in the case of a continuing offence with a further fine which may extend to one hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.