Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 173] [Entire Act] State of West Bengal - Subsection Section 173(b) in The Calcutta Improvement Act, 1911 (b)in case of a continuing failure, with fine which may extend to fifty rupees for each day after the first during which the failure continues.
