Section 10(1)(c) in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996

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State of Haryana - Subsection

Section 10(1)(c) in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996

(c)contravenes any other provision of this Act or the rules made thereunder or any order or direction made under any such provision or rule, shall, on conviction, be liable to a fine of one thousand rupees, which may extend to five thousand rupees and in default, sentenced to simple imprisonment for a term not exceeding six months.

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State of Haryana - Subsection

Section 10(1)(c) in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996