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State of Bihar - Section

Section 28 in The (Bihar State) Aid to Industries Act, 1956

28. Penalty for omission to remove metal plate when machinery becomes property of hirer.

- If the hirer wilfully omits, after receiving due notice, to remove the metal plate from any machinery which has become his property under Section 27, and to return the same to the Director, he shall be liable to a fine not exceeding fifty rupees.