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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Telangana - Subsection

Section 61(4) in Telangana Mining Settlements Act, 1956

(4)In making any such rules the Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees and where the breach is a continuing one with further fine, which may extend to twenty rupees for every day after the first during which the breach is proved to have been persisted in.