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State of Assam - Section

Section 63 in The Assam Highway Act, 1989

63. General provision for Punishment of offences under Part II to IV.

- Whoever contravenes any provision of Part II to IV of this Act or of any rule made under these parts shall, if no other penalty is provided for the offence, be punishable with fine which may extend to fifty rupees or if, having been previously convicted any offence under this Act, with fine which may extend to two hundred rupees.